JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant petition has been filed for quashing FIR No. 139 dated 19.8.2008 for offence under Section 498 -A IPC, Police Station Civil Line Batala, District Gurdaspur and the subsequent proceedings on the basis of written compromise arrived at between the parties.

(2.) REPORT from the trial Court has been received after recording statements of parties, alongwith original statements. It is reported that compromise is voluntary and without any coercion or undue influence.

(3.) NO useful purpose would be served in continuing with the proceedings in this case in view of the compromise arrived at between them.