LAWS(P&H)-2017-11-369

MANJIT LAL Vs. STATE OF PUNJAB

Decided On November 06, 2017
Manjit Lal Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 05 dtd. 21/5/2014, registered under Ss. 406, 498-A and 120-B of IPC, at Police Station NRI, District Jalandhar (Rural) and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 20/7/2017, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of JMIC, Jalandhar dtd. 14/8/2017, has been received, wherein, it has been noticed that the compromise has been entered between the parties and the statements suffered by complainant Son Alka and accused Manjit Lal is without any threat, coercion or undue influence. It has also been mentioned that one accused, namely Sukhpal son of Ram Lubhaya is proclaimed offender.

(3.) Learned counsel for respondent No.4/complainant states that though the husband has not approached this Court, however, the compromise has been entered with the husband also on the condition that if the husband is agreed to pay Rs.4.00 lakh, the similar concession shall be extended to him as well.