KANWALDEEP KAUR Vs. MANBIR SINGH

JUDGEMENT

(1.) THE epitome of the facts and material, which needs a necessary mention, for the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record, is that, initially complainant Manbir Singh son of Surjeet Singhrespondent No.1 (for brevity "the complainant"), has instituted a private complaint (Annexure P -1), in which, petitioner -accused Kanwaldeep Kaur widow of Inderjit Singh was summoned to face the trial, for the commission of offences punishable under Sections 420 and 467 IPC, by virtue of impugned summoning order dated 30.11.2006 (Annexure P -2), by the trial Court. Consequently, the petitioner -accused was charge - sheeted, by means of impugned order dated 11.02.2013 (Annexure P -3) and the case was slated for evidence of the prosecution by the trial Court.

(2.) DURING the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise deed dated 17.08.2013 (Annexure P -4), affidavits of complainant and his father dated 17.08.2013 (Annexures P -5 and P -6).

(3.) HAVING compromised the matter, the petitioner -accused has preferred the present petition, to quash the impugned complaint (Annexure P -1), summoning order (Annexure P -2), charge -sheet (Annexure P -3) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that now with the intervention of respectable and relatives, the parties have amicably settled their disputes, by virtue of pointed compromise deed (Annexure P -4). The complainant and his father have reiterated the factum of compromise in their respective affidavits (Annexures P -5 and P -6). They have redressed their grievances. They want to live in peace and harmony in future in the society. They are closely related to each other. The complainant has no objection, if the criminal case registered against the petitioner -accused, by means of impugned FIR (Annexure P -1) is quashed. On the strength of aforesaid grounds, the petitioner -accused sought to quash the impugned FIR and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.