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Judgment
13 paragraphs · 393 wordsRekha Mittal, J.
CRM-21376-2014
Allowed as prayed for.
Annexures P5 to P8 are taken on record.
CRM-M-11100-2014
The petitioners have prayed for quashing of FIR No. 79 dated 08.04.2010, for offence under Sections 406, 498-A, 384, 500, 506, 120-B of the Indian Penal Code (in short "IPC") registered at Police Station Model Town, Ludhiana on the basis of compromise dated 29.01.2014 (Annexure P2) effected between the parties.
The parties were directed to appear before the trial Court on 05.04.2014 to get their statements recorded with regard to genuineness of compromise.
A report has been submitted by the Judicial Magistrate Ist Class, Ludhiana, wherein it has been reported that the statements of the petitioners and respondent No. 2 (complainant) have been recorded and the statements made by the parties in the Court reveal that they have voluntarily entered into a compromise with an intention to live in peace and harmony.
Counsel for the petitioners contends that in pursuance of compromise effected between the parties, Gurpreet Kaur (respondent No. 3), daughter of the complainant Sarup Singh (respondent No. 2) has joined matrimonial home. Charanpreet Singh and Gurpreet Kaur are leading a happy married life. It is further submitted that Charanpreet Singh and Gurpreet Kaur have come together to the Court to attend the proceedings.
Mr. Amarinder Singh Klar, AAG, Punjab has put in appearance on behalf of respondent No. 1 and not disputed correctness of assertions of the petitioners that the matter has been settled by way of compromise between the parties.
I have heard counsel for the parties and perused the case file.
There is nothing on record to doubt correctness of the compromise effected between the parties, whereby they have decided to settle their dispute with an intention to live in peace and harmony. The present case falls in the category of cases, which can be allowed to be settled by way of compromise, in view of the decision of Hon''ble the Supreme Court of India in Gian Singh Vs. State of Punjab and Another,
In view of what has been discussed hereinabove, the petition is allowed and FIR No. 79 dated 08.04.2010, for offence under Sections 406, 498-A, 384, 500, 506, 120-B IPC registered at Police Station Model Town, Ludhiana and proceedings emanating therefrom are ordered to be quashed, qua the petitioners.