ANIL KUMAR ALIAS SHERU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.19 dated 3.5.2008 (Annexure -P.1) registered for the offences under Sections 354 and 457 IPC at Police Station City Hajipur, District Hoshiarpur, impugned judgment and order dated 5.9.2012 (Annexure -P.3) and all subsequent proceedings arising therefrom in view of the compromise (Annexure -P.2).

(2.) THE FIR has been registered on the statement of complainantReena Kumari on the allegations that the accused -petitioner outraged her modesty. After the trial, the petitioner was convicted and sentenced vide impugned judgment of conviction and the order of sentence dated 5.9.2012 passed by learned Judicial Magistrate Ist Class, Mukerian, to undergo rigorous imprisonment for two years for the offence under Section 457 and one year for the offence under Section 354 IPC and also sentenced to pay a fine of Rs. 1,000/ - and Rs. 500/ - respectively and the fine was paid. The petitioner then filed an appeal against the judgment and order of the learned trial Court before the learned Sessions Judge, Hoshiarpur. Now during the pendency of the appeal, the matter has been amicably settled between the parties with the intervention of respectable persons and parents of the complainant and they have entered into a compromise.

(3.) KEEPING in view the fact that the parties have entered into a compromise, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate Ist Class, Mukerian, has sent her report dated 18.2.2015 submitting that the compromise arrived at between the parties is genuine and has been effected between the parties of their own free will and without pressure from any quarter.