SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SUKHDEV Singh the petitioner-herein, husband of Rupinder Kaur is seeking quashing of FIR No. 51 dated 1.5.2001 registered at police station Bhogpur, under Sections 406/498-A IPC in view of the compromise Annexure P2 arrived at between the family of petitioner and respondent No. 2.

(2.) I do not intend to delve into detailed discussion in the case as the matter already stands compromised.

(3.) THE learned counsel contends that the case of the present petitioner was segregated as he was declared proclaimed offender. He has drawn my attention to the allegations of the complainant and states that the present petitioner had left for Germany on 5.3.2000, whereas the complaint was moved to Senior Superintendent of Police concerned by respondent No. 2 on 17.4.2000 and the present case was thereafter registered on 1.5.2000. He further contends that after registration of the case in order to secure presence of the petitioner, the prosecution agency had been coming at the permanent address of the present petitioner (village Manak Rai, Tehsil and District Jalandhar) and every time it was disclosed to the police that the petitioner is residing in Germany; that the proclamation of the present petitioner was done in his native village. He then contends that since the matter has now been compromised and the co-accused have also been acquitted, the continuation of the present proceedings would end in smoke resulting in waste of Court's time and as such are liable to be quashed. In support of his contentions, learned counsel relies upon the decisions rendered in 1995(2) RCR 127 and 1996(1) CLR 619.