MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under section 482 Cr.PC for quashing of FIR No.97 dated 09.11.2012 for offences punishable under Sections 406, 498 -A of Indian Penal Code registered with Police Station Women Cell, Ludhiana and the subsequent proceedings arising therefrom on the basis of compromise dated 04.07.2015 (Annexure P -2). As per allegations in the FIR levelled by complainant Daljit Kaur she was being harassed and maltreated by her husband on account of bringing insufficient dowry which led to the registration of the aforesaid FIR.

(2.) Upon notice of motion parties were given liberty to approach VINAY MAHAJAN 2015.12.21 17:43 I attest to the accuracy and authenticity of this document at Chandigarh the learned Illaqa Magistrate by making appropriate application for getting their statements recorded in terms of the compromise and who shall submit its report regarding the genuineness of the compromise. Report (Mark -A) in the shape of letter dated 02.12.2015 of learned Judicial Magistrate Ist Class, Ludhiana duly forwarded by learned District & Sessions Judge, Ludhiana vide letter dated 05.12.2015 has been received wherein it is stated that the parties appeared before that court and suffered statements recorded separately in terms of the compromise thereby stated that the matter between the parties has been compromised and complainant has no objection if the aforesaid FIR and all consequential proceedings are quashed against the petitioner.

(3.) From the report submitted it is evident that the dispute between the petitioner -accused and the complainant has been amicably resolved by entering into compromise wherein the complainant has stated that she has no objection if the present FIR against the petitioner -accused is quashed. Learned Counsel for the petitioner states that parties are residing together.