SAPNA VAISH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.0021 dated 07.09.2016, under Section 498-A of the Indian Penal Code (for short 'the IPC'), at Women Police Station, S.A.S. Nagar, Mohali, registered against petitioner No.2 at the behest of petitioner No.1 and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the petitioners.

(2.) Vide order dated 28.04.2017, the parties were directed to appear before the learned Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate 1st Class, SAS Nagar, Mohali, dated 31.10.2017, has been received, wherein, it has been noticed that "This Court, from the perusal of the statements, concludes that the statements of parties are voluntary and free from any pressure.

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