TARSEM MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.117 dtd. 13/10/2016 (Annexure P-1) registered under Ss. 498-A, 406 and 323 of the Indian Penal Code (in short 'IPC'), at Police Station Dhariwal, District Gurdaspur and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) Vide order dtd. 29/9/2017, the parties were directed to appear before the learned Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate First Class, Gurdaspur dtd. 18/10/2017 has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.

(3.) Learned counsel appearing on behalf of respondent No.2 admits the factum of compromise and submits that he has no objection in case the present petition is accepted.