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Judgment
6 paragraphs · 224 wordsR.P. Nagrath, J.—The instant petition has been filed for quashing FIR No. 139 dated 19.8.2008 for offence u/s 498-A IPC, Police Station Civil Line Batala, District Gurdaspur and the subsequent proceedings on the basis of written compromise arrived at between the parties.
Report from the trial Court has been received after recording statements of parties, alongwith original statements. It is reported that compromise is voluntary and without any coercion or undue influence.
Learned State counsel on instructions from ASI Baldev Raj submits that petitioners are the only accused in this FIR as two more accused have since died and respondent No. 2 is the only aggrieved person.
No useful purpose would be served in continuing with the proceedings in this case in view of the compromise arrived at between them.
Following the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and Others Vs. State of Punjab and Another, and approved by the Hon''ble Supreme Court in Gian Singh Vs. State of Punjab and Another, this petition is allowed and FIR No. 139 dated 19.8.2008 for offence u/s 498-A IPC, Police Station Civil Line Batala, District Gurdaspur and the subsequent proceedings conducted on the basis thereof, are quashed.
Needless to say that parties shall remain bound by the terms of compromise and their statements.