AI Structured Summary
Not yet generated for this judgment
Judgment
AUGUSTINE GEORGE MASIH, J. (ORAL)
Prayer in this petition is for quashing of FIR No.92 dated 04.06.2014 registered under Sections 419, 420, 120-B, 406, 465, 468, 471, 506 IPC, at
Police Station Navi Baradari, District Jalandhar, and all consequential proceedings arising therefrom on the basis of a compromise/settlement dated
02.03.2017 (Annexure P-2), which was entered into between the parties during the mediation and conciliation proceedings held in CRM-M No.30037
of 2016.
Counsel for the petitioners contends that in compliance with the above referred to compromise/settlement, the due payments have been made to
complainant-respondent No.2. In support of this contention, he relies upon the order dated 01.11.2017 passed by this Court in CRM-M No.30037 of
2016. He on the basis of the said compromise, submits that the present petition deserves to be allowed.
Keeping in view the order passed by this Court in CRM-M No.30037 of 2016 referred to above, it appears that not only the parties have entered into
the settlement/compromise but the same has also been given effect to and full and final payment stands paid to the complainant. The complainant
does not have any grievance in this regard.
In view of the fact that the matter has been amicably resolved between the parties and there is no dispute pending between them, especially in the
light of the settlement/compromise entered into between the parties in CRM-M No.30037 of 2016 (Annexure P-2), which has been acted upon, the
interest of justice would require that the matter be put to an end, the present petition is allowed.
FIR No.92 dated 04.06.2014 registered under Sections 419, 420, 120-B, 406, 465, 468, 471, 506 IPC, at Police Station Navi Baradari, District
Jalandhar, and all other consequential proceedings arising therefrom, are hereby quashed keeping in view the principles laid down by judgment of
Supreme Court in Madan Mohan Abbot Versus State of Punjab 2008 (2) RCR (Criminal) 429 and in Criminal Appeal No.1723 of 2017 titled as
Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and others Versus State of Gujarat and another, decided on 04.10.2017.