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Judgment
14 paragraphs · 231 wordsAjai Lamba, J.—This petition has been filed u/s 482, Code of Criminal Procedure, praying for quashing of FIR No.99 dated 31.8.2009
under Sections 419, 420, 506, Indian Penal Code, Police Station, Nihal Singhwala, District Moga (Annexure P-1), on the basis of compromise
4.4.2011 (Annexure P-2).
It has been pleaded on behalf of the petitioners that on account of matrimonial disputes, the FIR came to be lodged. With the intervention of
respectables, the disputes have been settled.
Vide order dated 8.4.2011, the trial court was directed to verify the veracity of the compromise and file a report.
Report dated 1.8.2011, furnished by Judicial Magistrate Ist Class, Moga, has been received, according to which, the parties have given their
statements. The compromise has been found to be without coercion and genuine.
Learned counsel for the respondent-State contends that because the disputes have been settled by way of compromise, the State would have
no objection to the quashing of the FIR.
Keeping in view the facts and circumstances of the case that the complainant is not ready to bring evidence so as to prosecute the petitioners
and continuance of proceedings shall not serve any purpose, in law, this petition is allowed.
FIR No.99 dated 31.8.2009 under Sections 419, 420, 506, Indian Penal Code, Police Station, Nihal Singhwala, District Moga (Annexure P-
1) and subsequent proceedings, are hereby quashed.