HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No. 393, dated 17.9.2007, under Sections 406 and 498 -A, IPC, registered at Police Station, Sadar, Amritsar, and all the consequential proceedings arising therefrom, on the basis of the compromise.

(2.) VIDE order dated 4.12.2014, the affected parties were directed to appear before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard alongwith copies of the statements to this Court on or before the adjourned date.

(3.) IN compliance thereof, complainant/respondent No.2, Pal Singh, prosecutrix/respondent No. 3 (wife), Nirmal Kaur, as well as petitioner No. 1 (husband), Harvinder Singh, did appear before learned Judicial Magistrate Ist Class, Amritsar, and got recorded their respective statements with regard to the compromise. The aggrieved wife, i.e. respondent No. 3 suffered the following statement: -