ROHIT AWASTHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been moved by the petitioner under Section 482 of the Code of Criminal Procedure, seeking quashing of case FIR No.52 dated 22.04.2006, under Sections 406 and 498 -A of the Indian Penal Code, registered at Police Station Mukerian, District Hoshiarpur, on the basis of compromise (Annexure P -2), alongwith all the subsequent proceedings arising therefrom. Vide order dated 10.04.2013, parties were directed to appear before trial Court on 16.04.2013 to get their statements recorded with regard to compromise and the trial Court was directed to send its report.

(2.) IN compliance of order dated 10.04.2013, learned trial Court has submitted its report vide letter dated 26.04.2013 which indicates that parties appeared before it and got recorded their respective statements with regard to validity of compromise. As per the report, compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. Learned counsel for the parties state that now, no dispute survives between the parties.

(3.) ON 12.05.2015, the petitioner undertook that in order to comply with term No.3 of compromise, he would deposit Rs. 4,50,000/ - in three instalments in the name of Shivam for his educational and other expenses. He also undertook that first instalment would be paid within a week and remaining two instalments would be paid by way of demand draft in the name of Shivam on 01.04.2016 and 01.04.2017, respectively.