PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY , the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that initially, in the wake of complaint of complainant Harbans Singh s/o Mukand Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused Paramjit Kaur w/o Gurlal Singh and others, vide FIR No.26 dated 22.3.2014 (Annexure P1), on accusation of having committed an offence punishable u/s 82 of The Registration Act, 1908, by the police of Police Station Jaito, District Faridkot.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 30.10.2014 (Annexure P -5).

(3.) HAVING compromised the matter, the petitioners -accused have preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that now with the intervention of respectables, the parties have amicably settled their disputes, by virtue of pointed compromise deed (Annexure P5). In pursuance thereof, the suit filed by the complainant has already been decreed on the admission of the accused, vide judgment and decree dated 26.5.2014 (Annexure P4) by the trial Court. The parties have redressed their grievances and have no grudge against each other. The complainant has no objection if the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P -1) and all other consequent proceedings arising thereto in the manner described here -in -above.