BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The epitome 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 complaint of complainant Jasbir Kaur w/o Balwinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused, Baldev Singh son of Bhagwan Singh and others, vide FIR No.72 dated 29.9.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 420, 465, 468, 471 and 120 -B IPC by the police of Police Station Ghanie Ke Bangar, District Gurdaspur.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 2.10.2014 (Annexure P -2) and affidavit dated 2.10.2014 (Annexure P3) of the complainant.

(3.) Having compromised the matter, the petitioners -accused have 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 the instant case was got registered by the complainant on account of some misunderstanding. Now with the intervention of respectables of village and friends, the parties have amicably settled their disputes, by virtue of pointed compromise deed (Annexure P2). The complainant has also reiterated the factum of compromise in her affidavit (Annexure P3). The parties have redressed their grievances and have no grudge against each other. The complainant has no objection if the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P -1) and all other consequent proceedings arising thereto in the manner depicted here -in -above.