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Judgment
13 paragraphs · 247 wordsANITA CHAUDHRY, J (ORAL)
The instant petition is for quashing of FIR No. 0032 dated 12.5.2017 registered under Sections 406, 498-A IPC, Police Station Women Police Station,
Chandigarh (Annexure P-1) and all the consequent proceedings arising out of the same, on the basis of compromise dated 21.12.2017 (Annexure P-
2) 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 parties have suffered their statements voluntarily, without any pressure or coercion and their statements are genuine. The trial Court has also
sent the copy of the statements of the parties.
Learned counsel for the State on instructions submits that petitioner is 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 petitioner.
Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.