CHAKRAVARTY DADA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") seeking quashing of FIR No. 20 dated 10.4.2012, registered under Sections 406, 498 -A & 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Women Cell, District Ludhiana and all the subsequent proceedings on the basis of the compromise.

(2.) VIDE order dated 27.10.2014, a Co -ordinate Bench of this Court has directed the parties to get their statements recorded before the trial Court. The trial Court was also directed to send its report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.

(3.) IN compliance of the aforesaid order, report has been received from the learned Judicial Magistrate Ist Class, Ludhiana through the learned District and Sessions Judge, Ludhiana along with the copies of the statements of the parties. The operative part of the report of the learned Judicial Magistrate is reproduced as under: