Anju Rani and Others vs State of Punjab and Another

Rajan Gupta, J.—The Petitioners have filed this petition u/s 482 Code of Criminal Procedure for quashing of FIR No. 74 dated 17th June, 2009 (Annexure P-1) under Sections 323, 324, 452 read with Section 34 IPC, registered at police station Sadar, Kapurthala, Distt. Kapurthala and the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

Complainant/Respondent No. 2 is present in Court. He is duly identified by his counsel. He has filed an affidavit in court today, which is taken on record as Mark ''A'', wherein the factum of compromise arrived at between the parties has been admitted. He states that he has no objection if the present FIR is quashed.

Learned State counsel submits that since the parties have arrived at an amicable settlement, the State would not stand in the way of quashing of the FIR on the basis of compromise.

The compromise is in the interest of the parties and after the matter has been resolved by an amicable settlement, no useful purpose is likely to be served with continuance of the criminal proceedings.

In view of the above, the present FIR and the consequent proceedings deserve to be quashed in the light of the decision of a Full Bench of this Court in Kulwinder Singh and Ors. v. State of Punjab 2007(3) RCR 1052.

Resultantly, the present petition is allowed, the FIR and the subsequent proceedings arising therefrom are quashed.