HARSIMRAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No. 226 dated 31.12.2013 (Annexure -P. 1) registered for the offences under Sections 323, 324 and 34 IPC at Police Station Adampur, District Jalandhar City and all subsequent proceedings arising therefrom in view of the compromise dated 12.3.2013 (Annexure -P. 2).

(2.) THE marriage of the petitioner and complainant -respondent No. 2 was solemnized four years before the date of registration of the FIR. The matrimonial dispute arose between the husband and wife as the complainant tried to stop her husband and mother -in -law to sell the land. The FIR has been registered on the statement of complainant -Sarabjit Kaur on the allegations that the petitioner and deceased Mohinder Kaur had given beatings to her. It is submitted that the dispute is between the husband and wife and now a compromise has been effected between the parties and they have decided to live together. Both the parties have agreed to bury all their disputes for the benefit of their minor son.

(3.) LEARNED Assistant Advocate General, Punjab, on instructions from the Investigating Officer and learned counsel for complainant -respondent No. 2 admit the factum of compromise and submit that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.