KIRAN KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioner, the accused, in First Information Report (for short, FIR) No. 103, dated 14.07.2011, recorded under Section 498A of the Indian Penal Code, 1860 (for short 'IPC') at Police Station, Garhshankar, District Hoshiarpur (Annexure P/1), seeks quashing of the FIR saying that the matter has been amicably settled between him and the Complainant(respondent No.2) as evidenced by affidavit dated 19.10.2013 (Annexure P/2) and affidavit dated 24.02.2014 (Annexure P/3).

(2.) While issuing notice of motion, the learned trial Court was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free CRM-M-6944 of 2014 2 from any undue influence/pressure/coercion. The Judicial Magistrate, 1st Class, Garhshankar, has submitted a report dated 02.04.2014, affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) Now, with the intervention of the respectables of the village, the matter has amicably been resolved. Respondent No.2 is not present despite service. This shows that he is not interested to contest this petition in view of settlement and his statement made before the trial court. The learned State counsel also has no objection to the acceptance of this petition.