DEVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) REPLY filed by State is taken on record.

(2.) THIS petition has been filed under Sections 482 of the Code of Criminal Procedure for quashing of FIR No.352 dated 24.9.2008 under Sections 406 and 498 -A of the Indian Penal Code registered at Police Station Tripuri, District Patiala, along with all the consequential proceedings arising therefrom, on the basis of compromise.

(3.) AS per the direction given in order dated 16.9.2014 passed by this Court, statements of complainant Harpreet Kaur and accused Devinder Singh were recorded by Judicial Magistrate 1st Class, Patiala, where the complainant stated that she had settled the matter with accused Devinder Singh and she did not want to pursue the criminal case. She had no objection if the FIR was quashed.