PARAMJIT SINGH PAWAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant -Meenu Rani, daughter of Bisheshwar Prabha(respondent No.2)(for brevity "the complainant"), a criminal case was registered against petitioner -accused -Paramjit Singh Pawar son of Bhagwan Pawar, vide FIR No.108 dated 07.08.2014(Annexure P -1), on accusation of having committed the offences punishable under Sections 420, 467, 468 and 471 IPC, by the police of Police Station Urban Estate, Patiala.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise -deed dated 13.08.2014(Annexure P -2).

(3.) HAVING compromised the matter, the petitioner -accused has preferred the present petition, to quash the impugned FIR(Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.P.C., inter alia, pleading that now with the intervention of respectables of the society, the parties have amicably settled their disputes, by means of pointed compromise -deed(Annexure P -2). They want to live in peace and harmony in future in the society.