HARKAMALJEET SINGH BHULLAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482, Cr.P.C., has been filed by petitioners, namely, Harkamaljeet Singh Bhullar, Amarjeet Kaur and Balwinder Singh, all residents of CB -209/18, New Chahal Nagar, Near Bhai Ghaniya Ji Gurudwara, Phagwara City, Kapurthala, for quashing of FIR No. 58, dated 13.9.2012, under Section 377 read with Section 511; and 406 & 498 -A read with Section 34, IPC, registered at Police Station, Women Cell, Jalandhar City, and all the consequential proceedings arising therefrom, on the basis of the compromise (Annexure P -2).

(2.) VIDE order dated 27.10.2014, the affected parties were directed to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard alongwith copies of the statements to this Court on or before the adjourned date.

(3.) IN compliance thereof, complainant/respondent No. 2, Navjot Kaur, as well as all the three petitioners did appear before learned Judicial Magistrate Ist Class, Jalandhar, and suffered their statements admitting the factum of the compromise. Complainant/respondent No. 2, Navjot Kaur, suffered the following statement: -