RAJ KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner, by way of instant petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short), seeks quashing of FIR No. 34 dated 28.3.2015 registered under Sections 376 of Indian Penal Code ('IPC' for short) at Police Station Sadar, Hoshiarpur and criminal consequential proceedings arising therefrom.

(2.) In compliance of the abovesaid order dated 24.8.2015, parties appeared before the learned Illaqa Magistrate and made their respective statements. After recording the statements of the parties, learned Magistrate sent his report dated 7.9.2015, which is available on record. As per report received from the learned Illaqa Magistrate, compromise between the parties was found to be a genuine one and without any coercion or undue influence. However, when the case came up for hearing, learned counsel for the complainant-respondent No.2 submitted that since the petitioner was again harassing the respondent-complainant, she wanted to withdraw her statement and also from the compromise. He sought permission of the Court to argue the case on merits.

(3.) Learned counsel for respondent No.2-complainant was granted an opportunity to get clear instructions from respondent No.2 and the case was passed over. When the case was again taken up for hearing, learned counsel for respondent No.2 appeared and stated that respondent No.2 wants to contest and oppose this petition on merits.