VIRPAL KAUR Vs. TARLOCHAN SINGH AND ANOTHER

JUDGEMENT

(1.) The petitioner has prayed for quashing of complaint No.14/1 dated 18.03.2008 (COMI 34790/2013) titled as Tarlochan Singh Vs. Virpal Kaur etc. under Sections 495, 120-B of the Indian Penal Code (for short 'IPC') filed in the Court of JMIC, Ludhiana and the judgment of conviction dated 02.03.2017 as well as all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) It is worth noticing here that there were five criminal cases pending between the parties and they have decided to amicably settle all the five cases arising out of FIR/criminal complaint.

(3.) Vide order dated 17.05.2018, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.