GAGANJIT SINGH WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 Cr.P.C. is for quashing of FIR No.77 dtd. 6/6/2013 under Ss. 498-A IPC and Ss. 406 IPC (added later on) registered at Police Station Bullowal, District Hoshiarpur (Annexure P-1) and all further proceedings arising therefrom, on the basis of compromise dtd. 12/7/2018 (Annexure P-2) arrived at between the parties.

(2.) This Court vide order 19/7/2018 had directed the parties to appear before the Illaqa Magistrate/Trial Court to get their statements recorded with regard to the compromise so arrived and the learned Illaqa 1 of 4 Magistrate/Trial Court was directed to submit its report regarding the genuineness of the compromise so effected on the basis of statements so recorded and to intimate whether any PO proceedings are pending against any of the parties on or before the date fixed i.e. 12/9/2018.

(3.) Pursuant to the aforesaid order passed by this Court, the parties have appeared before the trial Court and the statements of the complainant - Sarwan Singh and the victim - Kulwinder Kaur were recorded, on the basis of which, learned trial Court has reported that the compromise has been executed by the parties out of their free will and without any fear, threat, coercion or undue influence and the same is genuine and valid. No PO proceedings are pending against any of the parties. The statement of the victim Kulwinder Kaur reads as under:-