MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Paramjit Kaur daughter of Dalbara Singh -respondent No. 2 (for brevity "the complainant"), a criminal case was registered against the petitioner -accused Manjit Singh son of Darshan Singh, vide FIR No. 254 dated 12.12.2009 (Annexure P -1), on accusation of having committed the offences punishable under Sections 498A and 406 IPC, by the police of Police Station Payal, District Khanna.

(2.) AFTER completion of the investigation of the case, the police submitted the final police report (challan). Consequently, the petitioner -accused was charge -sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.

(3.) HAVING compromised the matter, now the petitioner -accused has preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.P.C., inter -alia, pleading that with the intervention of the relatives, common friends and the members panchayat, the parties have amicably settled their matrimonial disputes, by virtue of compromise dated 27.07.2013 (Annexure P -2). They have redressed their grievances. They want to live in peace and harmony in future. The compromise is stated to be in the welfare and larger interest of the parties. Moreover, it is not a matter of dispute that, the marriage between the parties has already been dissolved, by decree of divorce, by mutual consent under Section 13B of the Hindu Marriage Act, 1955 (hereinafter to be referred 'the Act'), vide judgment/decree dated 13.05.2014 passed in HMA petition No. 91 of 2013 titled as Paramjit Kaur Vs. Manjit Singh. The complainant has no objection, if the criminal case registered against the petitioner -accused, by means of impugned FIR (Annexure P -1) is quashed. On the strength of aforesaid grounds, the petitioner -accused sought to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.