JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by petitioners Jaswinder Singh, Avtar Singh and Amarjit Kaur under Section 482 Cr.P.C. for quashing of FIR No.57 dated 13.9.2012 (Annexure -P.1) registered on the complaint of Amandeep Kaur -complainant (respondent No.2) for the offences under Sections 498 -A, 406, 506 and 34 IPC at Police Station Bhadaur, District Barnala and all other subsequent proceedings arising therefrom on the basis of compromise dated 3.12.2013 (Annexure -P.3).

(2.) THE marriage between petitioner No.1 Jaswinder Singh and respondent No.2 Amandeep Kaur was solemnized on 28.11.2010 at Milan Palace, Bhadaur, Barnala. Due to differences, matrimonial dispute arose between the parties and the above said FIR was got registered by complainant -respondent No.2 for the offences mentioned above against the petitioners. Now with the intervention of respectable persons of the area, the parties have entered into a compromise dated 3.12.2013 (Annexure -P.3) and the husband and wife mutually decided to seek dissolution of their marriage by mutual consent by filing petition under Section 13 -B of Hindu Marriage Act.

(3.) ON 10.1.2014, learned Chief Judicial Magistrate, Barnala directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.3), who vide his report dated 25.1.2014 verified the genuineness of the above compromise. In his report the Chief Judicial Magistrate, Barnala stated that the compromise effected between the parties is genuine, voluntary and without any coercion or undue influence and the statements recorded by the complainant party as well as accused are not the result of any pressure and coercion. The complainant Amandeep Kaur has stated that she has no objection if the FIR registered against the accused is quashed.