VARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 77 dtd. 7/12/2012, registered under Sec. 498-A of IPC, at Police Station Women, Jalandhar and all consequential proceedings arising therefrom on the basis of compromise.

(2.) Vide order dtd. 9/5/2017, the parties were directed to appear before the learned Illaqa Magistrate/Duty Magistrate, for getting their statements recorded. In compliance thereof, report of JMIC, Jalandhar dtd. 10/7/2017, has been received, wherein, it has been noticed that the parties have entered into compromise and the same is without any threat, coercion or undue influence.

(3.) In compliance of order dtd. 30/10/2017, petitioner No.2, present in Court has handed over a cheque of Rs.30,000.00 and Rs.5000.00 in cash towards expenses to respondent No.4, who is present in person. Petitioner No.2 states that necessary funds are there in his account and he assures that cheque issued by him shall be honoured.