SARWAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.159 dated 03.07.2014, registered under Section 498-A of the Indian Penal Code (for short 'the IPC'), at Police Station Sultanwind, Distt. Amritsar, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties. Heard.

(2.) Vide order dated 31.08.2015, the parties were directed to appear before the learned trial Court, for getting their statements recorded with regard to the veracity of the compromise. In pursuance thereof, report of Chief Judicial Magistrate, Amritsar, dated 08.10.2015, has been received wherein, it has been stated that none of the parties appeared on 17.09.2015, for getting their statements recorded. It is further submitted that the petitioner is the only accused in the present FIR, who has never been declared proclaimed offender.

(3.) The parties, duly identified by the Investigating Officer, are present in the Court. Respondent No.2, who is present along with her father, admits the factum of the compromise and states that in view of the compromise, they have been residing together happily since February, 2015.