SHAM SUNDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SHAM Sunder, Bhupinder Verma, Saroj Bala and Raj Kumarpetitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No.116 dated 7.8.2008 (Annexure -P.1) registered on the complaint of Seema Verma -complainant (respondent No.2) for the offences under Sections 420, 498 -A, 465, 468 and 471 IPC at Police Station City Gurdaspur and all other subsequent proceedings arising therefrom on the basis of compromise dated 15.11.2012 (Annexure -P.2).

(2.) THE marriage between petitioner No.1 Sham Sunder and respondent No.2 Seema Verma was solemnized on 27.2.1994 according to Hindu rites and ceremonies and out of this said wedlock two children were born. After marriage the relations between the husband and the wife could not remain cordial because her in -laws used to demand dowry. Hence, matrimonial dispute arose between the parties and the above FIR was got registered by complainant -respondent No.2 for offences mentioned above against the petitioners. Now with the intervention of respectable persons, the parties have entered into a compromise (Annexure -P.2).

(3.) ON 20.1.2014, learned Chief Judicial Magistrate, Gurdaspur was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.2), who vide his report dated 13.2.2014 has verified the same after recording the statements of all the concerned parties. Complainant -Seema Verma in her statement stated that she does not want to pursue with the present case and she has made her statement without any pressure or coercion and she has no objection if the proceedings of this FIR are quashed.