JASVIR SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 56 dated 30.5.2015 under Sections 406 / 498-A IPC registered at Police Station Women Cell, District Ludhiana, as well as subsequent proceedings arising therefrom on the basis of a compromise dated 25.10.2016 (Annexure P2).

(2.) The above said FIR was registered on the basis of statement of respondent No.2-Nirmala Devi. Due to intervention of respectables the dispute which arose on account of a matrimonial dispute has since been settled.

(3.) Pursuant to order dated 15.11.2016 passed by this Court the parties appeared before the learned Judicial Magistrate 1st Class, Ludhiana on 22.11.2016. Their statements were recorded with regard to the settlement arrived at between the parties. Respondent No.2-Nirmala Devi has stated before the Judicial Magistrate 1st Class, Ludhiana, that the matter has been amicably settled between the parties. It is stated that every claim with regard to the past, present and future or dowry has been settled and nothing is due. It is further stated that the compromise has been effected between the parties out of her own free will and volition, without any pressure or coercion. She has no objection in case the said FIR against the petitioner is quashed. Statement of the petitioner was also recorded. Photocopies of the statements are attached along with the report dated 29.11.2016 of the learned Judicial Magistrate 1st Class, Ludhiana. It is noted at this stage that there were two accused in this case. However, Jasbir Kaur was found innocent during investigation and proceedings were initiated against the petitioner only. As per report dated 29.11.2016 of the learned Judicial Magistrate 1st Class, Ludhiana, it is opined that the compromise between the parties is genuine. It has been arrived at out of their own free will, without any pressure or coercion. All claims of respondent No.2 have been settled. None of the parties are proclaimed offenders neither any such proceedings are pending against them.