MANPREET 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.21 dated 08.09.2014, registered under Section 498-A of the Indian Penal Code (for short 'the IPC'), at Police Station NRI Ludhiana, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 01.10.2015, the parties were directed to appear before the learned Chief Judicial Magistrate/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Chief Judicial Magistrate, Ludhiana, dated 13.10.2015, has been received, wherein, it has been noticed that "In view of the statement so suffered by the parties, this Court is of the considered view that the parties have arrived at a compromise with their free consent and voluntarily."

(3.) Hon'ble Supreme Court in Gian Singh Vs. State of Punjab and another, 2012 4 RCR(Cri) 543, has observed as under:-