TAJBIR SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.16 dated 09.11.2016, under Sections 498-A and 406 of the Indian Penal Code (hereinafter referred to as 'IPC'), registered at Police Station N.R.I., District Amritsar City, (Annexure P-1) and all subsequent proceedings arising therefrom, on the basis of the compromise dated 12.03.2018 (Annexure P-2) entered into between the petitioner and respondent No.2-complainant.

(2.) It is the contention of the learned counsel for the petitioner that in the light of the compromise, which has been entered into between the parties, which came into existence because of the mediation and conciliation proceedings having been held between them in the Punjab and Haryana High Court, the matter has been amicably resolved between Tajbir Singh son of Nawab Singh and Gurpinder Kaur, the complainant, having obtained divorce in Australia, where both of them are residing. They have finally decided to part ways and put an end to all the disputes between them which includes the present FIR, which was registered at the behest of respondent No.2-complainant Gurpinder Kaur daughter of late Hardayal Singh.

(3.) Counsel for respondent No.2-complainant acknowledges the factum of compromise, which has been entered into between the parties dated 12.03.2018 (Annexure P-2). He further states that Rs. 5,00,000/- have already been deposited in the account of respondent No.2-complainant today and she has also received a bank draft of Rs. 5,00,000/- in Court today. On receipt of the said amount of Rs. 10,00,000/-, the complainant has no claim whatsoever left out against the petitioner and she has no objection in case the FIR, which is the subject matter of the present case, is quashed as it was registered at her behest. Respondent No.2-Gurpinder Kaur is present in Court and accepted the statement as given by her counsel in Court today.