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High CourtsSingle Bench(2009) 04 P&H CK 0349

Baljit Singh vs State of Punjab and Another

Punjab And Haryana At Chandigarh · Decided on 21 April 2009 · Citation: (2009) 5 SLR 791

HON’BLE JUDGES
K.C. Puri, J
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Judgment

4 paragraphs · 123 words

K.C. Puri, J.—Report of the trial Court has been received. The same is taken on record.

2.

Counsel for the petitioner has placed on file statement of the complainant recorded in the trial Court, in which she has stated that the matter has been compromised.

3.

The trial Court has however stated that offences are non-compoundable. However, keeping in view the authority reported as Kulwinder Singh and Ors. v. State of Punjab and Ors. 2007 (3) RCR (Cri) 1052, the matrimonial dispute can be allowed to be settled.

4.

So, in view of compromise, FIR No. 53 dated 5.5.2004 under Sections 406, 498-A, IPC registered at P.S. Division No. 2, Ludhiana, stands quashed. Further proceedings, in pursuant to that FIR also stand quashed.