NAVROZ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is filed under Sec. 482 Cr.P.C. for quashing of FIR No.0194, dtd. 10/7/2021, under Ss. 498A, 406, 354, 354A, 506 and 34 of IPC1860 and under Ss. 3, 4 and 4A of Dowry Prohibition Act, 1961, registered at Police Station Sultanpur Lodhi District Kapurthala, (Annexure P-1), and all other consequential proceedings arising therefrom, on the basis of compromise/ affidavit dtd. 22/12/2022 (Annexure P-2).

(2.) In terms of order dtd. 9/1/2023 of this Court, learned Judicial Magistrate 1st Class, Sultanpur Lodhi has submitted his report dtd. 16/1/2023. The relevant extracts of the report are as below :-

(3.) Learned State counsel on instruction from Investigating Officer and learned counsel for respondent No.2 submitted that they have no objection if FIR and consequent proceedings in view of compromise are quashed.