MEENAKSHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.258 dtd. 30/11/2017, for offence punishable under Ss. 115 and 120-B of the Indian Penal Code (in short 'IPC') registered at Police Station Division-I, Police Commissionerate, Jalandhar, District Jalandhar, on the basis of the compromise effected between the parties. During the pendency of the dispute, a compromise has been arrived at between the parties and on 2/4/2018, the parties were directed to appear before the trial Court to get their respective statements recorded in this regard.

(2.) The trial Court has submitted a report dtd. 16/7/2018, after recording the statement of the complainant - Amandeep Puri and accused - Meenakshi and Sudarshan Kumari, who have acknowledged the terms and conditions of the compromise (Ex.C1).

(3.) After perusing the report submitted by the trial Court, this Court is of the opinion that the matter has been amicably settled between the petitioner and respondent/victims, who have decided to bury their dispute and live in peace.