Diya Singh and Others vs State of Punjab and Another

Jitendra Chauhan, J.—This petition u/s 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 70 dated 06.12.2011, under Sections 306/34 of the Indian Penal Code (for short, ''the IPC'') registered at Police Station Mehta, District Amritsar Rural, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties. The learned counsel for the petitioners as well as for private respondent jointly submit that since the parties have arrived at an out-of-Court settlement by way of compromise, the impugned FIR along with the consequential proceedings arising therefrom are liable to be quashed.

I have heard the learned counsel for the parties.

The parties, duly identified by their respective counsel, are present in the Court. They have admitted the factum of compromise having been reached between the parties. The complainant states that after the death of her husband, she was in a state of depression and filed the complaint against the petitioners. Now, she has compromised the matter and does not want to pursue the proceedings. Taking into consideration the facts and circumstances of the present case and in view of the law laid down by the Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007 (3) RCR (Crl.) 1052, this petition is allowed and FIR No. 70 dated 06.12.2011, under Sections 306/34 IPC, registered at Police Station Mehta, District Amritsar Rural, and all consequential proceedings arising therefrom, are hereby quashed.