BHARAT VERMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for quashing of FIR No. 39 dated 15.06.2012, under Section 498 -A, IPC, registered at Police Station, Phase II, SAS Nagar, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P -2).

(2.) VIDE order dated 13.12.2013, this Court had directed the affected parties to appear on 21.12.2013 before the learned trial court for making their respective statements with regard to the compromise. The said Court was also directed to send its detailed report in that regard along with copies of the statements to this Court on or before the date fixed by this Court.

(3.) RESPONDENT No. 2/complainant - Shweta Thakur appeared before the learned Chief Judicial Magistrate, S.A.S. Nagar, Mohali, on 17.02.2014 and she also suffered the statement to the effect that she had effected a compromise with the petitioner voluntarily and without any pressure from any quarter. She also admitted the execution of the compromise Ex. C -1. She also deposed that she had withdrawn all the allegations levelled in the impugned FIR and she had no objection if the impugned FIR was quashed on the basis of compromise.