ARSHAD @ SALMAN Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) The contour of the facts & material, which requires to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and oozing out from the record, is that initially, in the wake of statement of complainant Asgar Ali s/o Mohd. Yakoob, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused, vide FIR No.8 dated 24.1.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 279, 324 and 506 IPC, by the police of Police Station City, Malerkotla, District Sangrur.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise deed dated 22.2.2014 (Annexure P-2) and affidavit (Annexure P3) of the complainant.

(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 with the intervention of respectables as well as common friends, the parties have amicably settled their disputes, vide compromise deed (Annexure P2). The complainant has also reiterated the factum of compromise in his affidavit (Annexure P3). The parties have redressed their grievances and they have no grudge against each other. They want to live in peace and harmony in future in the society. The settlement is stated to be in the welfare and benefit of the parties in particular and in larger public interest of the society in general. The complainant has no objection in case, the criminal case registered against the petitioner, by virtue of impugned FIR is quashed. On the strength of aforesaid grounds, he sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner depicted here-in-above.