Jagjeven Singh and Another vs State of Punjab and Another

R.P. Nagrath, J.—The instant petition is for quashing of FIR No. 36 dated 18.06.2008 registered under Sections 406 /420 /498-A /506 I.P.C. and the consequent proceedings on the basis of written compromise arrived at between the parties. Report has been received from the trial Court after recording statements of the parties on compromise. Respondent No. 2 made a statement before the trial Court that compromise has been effected with the intervention of respectable from both the sides and has no objection if the F.I.R. is quashed. The trial Court has also sent original statements of complainant-respondent No. 2 and both the petitioners. It has reported that compromise is voluntary and without any pressure or coercion. Learned counsel for the petitioners states that the divorce decree has since been granted by the Matrimonial Court.

In view of the statements and report of the trial Court and the following the principles laid down by the Full Bench judgment of this Hon''ble Court in Kulwinder Singh and Others Vs. State of Punjab and Another, , approved by Hon''ble Apex Court in Gian Singh Vs. State of Punjab and Another, the instant petition is allowed and the FIR and subsequent proceedings conducted on the basis thereof for offences under Sections 406 /420 /498-A /506 IPC are quashed. Needless to say that parties shall remain bound in terms of the compromise and their statements made in Court below.