SEEMA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.127 dated 08.09.2014, for offence punishable under Sections 406 and 420 of the Indian Penal Code (in short 'IPC') registered at Police Station Sadar Kapurthala, District Kapurthala, on the basis of the compromise effected between the parties. Vide order dated 17.05.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(2.) A report dated 12.06.2019 has been submitted by the Additional Chief Judicial Magistrate, Kapurthala, wherein it has been reported that statements of the petitioner and respondent No.2 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will. Counsel for the petitioner has submitted that no other criminal case is pending between the parties and the petitioner has not been declared as proclaimed offender. Counsel for the State assisted with counsel for the respondent No.2 has not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.

(3.) Counsel for the State, on instructions from ASI Joginder Singh, has also submitted that since the prosecution evidence has been concluded before the trial Court, the State be compensated by way of costs.