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Judgment
13 paragraphs · 232 wordsANITA CHAUDHRY, J(ORAL)
The instant petition is for quashing of FIR No.54 dated 06.05.2014 registered under Sections 406 & 498-A of IPC at Police Station Women Cell,
District Patiala and all the consequent proceedings arising out of the same on the basis of compromise arrived at between the parties.
Report has been received from the trial Court after statements of the parties were recorded regarding the compromise. The trial Court has reported
that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent copies of the statements of parties.
Learned counsel for the State on instructions submits that petitioners are the only accused and respondent no.2 is the only aggrieved person in this
FIR.
No useful purpose would be served to keep the FIR pending.
In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and
others Vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, approved by Hon'ble Apex Court in Gian Singh Vs. State of Punjab and
others (2012) 10 SCC 303, the instant petition is allowed and the aforesaid FIR and all consequent proceedings conducted on the basis thereof are
quashed qua the petitioners.
Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.