AJMER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer in the present petition is for quashing of FIR No. 33, dated 07.03.2011, under Sections 406 and 498-A, IPC, registered at Police Station Sadar, Ferozepur (Annexure P/1) on the basis of compromise/settlement agreement dated 20.2.2015 (Annexure P/3) along with consequential proceedings arising there from. On April 30, 2015, this Court has passed the following order:-

(2.) In compliance of the above order passed by this Court, the Addl. Chief Judicial Magistrate, Ferozepur, has submitted a report dated 14.5.2015 vide which it is mentioned that parties have appeared before the trial Court and gave their statements without any pressure and with their free will in respect of compromise effected between them.

(3.) Learned State counsel has also admitted the factum of compromise effected between the parties. After perusing the statements of the parties and the report of Addl. Chief Judicial Magistrate, Ferozepur, learned State counsel submits that he has no objection if the impugned FIR is quashed.