MEENAKASHI Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The compendium 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 Narinder Kumar son of Tarsem Lal-respondent No.2 (for brevity "the complainant"), a criminal case was registered against his wife Meenakashi daughter of Dharampal, vide FIR No.36 dated 25.02.2014 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420 and 177 IPC, by the police of Police Station Sidhwan Bet, District Ludhiana.

(2.) During the course of investigation, good sense prevailed and the parties have amicably settled their disputes, by means of compromise dated 24.05.2014 (Annexure P-2) and affidavit of complainant dated 24.05.2014 (Annexure P-3).

(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.PC, inter-alia, pleading that now with the intervention of respectables of the family members, the parties have amicably settled their disputes, by virtue of compromise dated 24.05.2014 (Annexure P-2). The complainant has reiterated the factum of compromise in his affidavit dated 24.05.2014 (Annexure P-3). They are happily residing with their child as husband and wife. 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. The complainant has no objection, in case criminal case registered against the petitioner-accused, by way of impugned FIR 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 described hereinabove.