JAGVIR SINGH @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of statement of complainant Balwinder Singh s/o Gurcharan Singh (respondent No.2) (for brevity "the complainant"), with respect to kidnapping of his daughter Kuldeep Kaur (respondent No.3), a criminal case was registered against petitioner -accused Jagvir Singh alias Sonu son of Surinder Singh alias Chhinder, vide FIR No.161 dated 14.10.2013 (Annexure P1) on accusation of having committed the offences punishable u/ss 363 and 366 -A IPC by the police of Police Station Machhiwara, Police District Khanna, District Ludhiana.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of affidavit/compromise dated 13.3.2014 (Annexure P -2).

(3.) HAVING compromised the matter, 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 now with the intervention of friends, elders and respectables of society, the parties have amicably settled their disputes, by way of indicated affidavit/compromise (Annexure P2). They belong to the same area. They have redressed their grievances, have no grudge against each other and will lead peaceful life in future. The complainant has accepted the marriage of his daughter Kuldeep Kaur with petitioner Jagvir Singh and now they are peacefully residing as husband & wife in her matrimonial home. The complainant and victim have no objection if the criminal case registered against the petitioner, by virtue of impugned FIR is quashed. On the strength of aforesaid grounds, the petitioner sought to quash the impugned FIR (Annexure P -1) and all other consequent proceedings arising thereto in the manner depicted here -inabove.