BALRAM THAPAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of complaint of complainant Shankar Dass s/o Sohan Lal, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Balram Thapar son of Ashok Kumar and others, vide FIR No.20 dated 25.10.2012 (Annexure P5), on accusation of having committed the offences punishable u/ss 406 and 498 -A IPC, by the police of Police Station NRI, District Moga.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan) against the petitioners -accused to face the trial of indicated offences in the trial Court.

(3.) 7.2014 (Annexure P4) of the complainant. 4. Having compromised the matter, now the petitioners -accused have preferred the present petition, to quash the impugned FIR (Annexure P -5) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that the marriage of Aakriti, daughter of the complainant was solemnized with petitioner No.1 on 16.10.2010 at Ludhiana. After solemnization of their marriage, they went to USA and were settled there. The marriage between the petitioner No.1 and daughter of complainant was stated to have already been dissolved by a decree of divorce on the basis of amicable settlement in USA, by way of decree dated 6.6.2013 (Annexure P2). Now with the intervention of respectables and family friends, the parties have amicably settled their disputes, vide compromise deed (Annexure P3). The complainant has also filed his affidavit (Annexure P4) to reiterate the factum of compromise. He has no objection in case the criminal case registered against the petitioners is quashed. The settlement is stated to be in the welfare and larger interest of the parties. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P -5) and all other consequent proceedings arising thereto in the manner depicted here -in -above.