MEHAR CHAND Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.53 dated 9.8.2013 registered under Section 498-A of the Indian Penal Code ('IPC' for short) at Police Station City-2 Abohar, District Fazilka and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) In compliance of the order dated 13.8.2015 passed by this Court, the learned Judicial Magistrate 1st Class, Abohar has sent the report dated 5.10.2015, which is available on record of the case. Learned counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.

(3.) Learned counsel for complainant-respondent No.2 also fairly states that parties have entered into compromise. She further submits that she has got instructions to say that complainant-respondent No.2 has got no objection in case the impugned FIR with consequential proceedings arising therefrom is ordered to be quashed.