BIMLA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THE petitioner has filed the present petition wherein it is prayed that a direction be issued to the respondents to register a case on the basis of the facts narrated in the petition. Reply has been filed by the State wherein it has been averred that the petitioner as well as Sameer and his relatives were called to the Police Station to verify the facts in the application dated 28.8.2002 filed by the petitioner. Both the parties produced a compromise deed before the SHO and stated that they have entered into a compromise and they did not wish to proceed the matter any further. It has further been averred that the petitioner's daughter Rajni herself signed the deed of compromise. In view of the reply filed by the State as also in view of the fact that the parties have compromised the matter, therefore, there is no ground to give any direction for registration of a case. THE petition is dismissed.