Aman Bansal @ Amit Kumar vs State Of Punjab And Another

Sudip Ahluwalia, J

[1]. In this petition, the petitioners, who is the accused in F.I.R No.52, dated 10.05.2019, under Sections 342, 323 & 506 of the IPC, registered at

Police Station Payal, District Khanna (Annexure P-1), has prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of compromise.

[2]. With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide

Compromise Deed (Annexure P-2), which is duly signed by her. The matter was referred to the Court below for recording of statements of the

parties and to report with respect to genuineness of the compromise arrived at between the parties. The Judicial Magistrate 1st Class, Payal, vide

report dated 11.11.2020, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

[3]. Respondent No.2 is represented by her Counsel through Video Conferencing, who does not oppose the compromise.

[4]. In view of the report of the Judicial Magistrate 1st Class, Payal, and in view of the decisions of the Hon'ble Supreme Court in “Gian Singh Vs.

State of Punjab and anotherâ€​, 2012(4) RCR (Criminal) 543 and

“Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be

served by keeping with the criminal proceedings pending, since the complainant has herself compromised the dispute with the petitioner/accused.

[5]. In the circumstances, the present petition is allowed. F.I.R No.52, dated 10.05.2019, under Sections 342, 323 & 506 of the IPC, registered at

Police Station Payal, District Khanna (Annexure P-1), with all consequential proceedings arising therefrom, is hereby quashed qua the present

petitioner.