Mandeep Kaur vs State Of Punjab And Another

Sudipahluwalia, J

In this petition, the Petitioner, who is the accused in F.I.R No.26, dated 01.02.2020, under Sections 420, 120-B of the Indian Penal Code, 1860

registered at Police Station Kotwali Bathinda, District Bathinda (Annexure P-1), has prayed for quashing of F.I.R. with all subsequent proceedings

pending therefrom, on the basis of compromise.

Now the Complainant has arrived at a settlement with the accused vide Panchayati Compromise (Annexure P-2), which is duly signed by him. The

matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived

at between the parties. The Ld. Chief Judicial Magistrate, Bathinda, vide report dated 29.10.2020 has apprised this Court that the compromise arrived

at between the parties is genuine and without any pressure.

Respondents No. 2 is represented by his Counsel who does not dispute the factum of compromise.

In view of the report of the Ld. Chief Judicial Magistrate, Bathinda, and in view of the decision of the Hon'ble Supreme Court in “Gian Singh

Vs. State of Punjab and anotherâ€, 2012(4) RCR (Criminal) 543 and “Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (2014) 6

SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the Complainant

has himself compromised the dispute with the Petitioner/accused.

In the circumstances, the present petition is allowed. F.I.R No.26, dated 01.02.2020, under Sections 420, 120-B of the Indian Penal Code, 1860

registered at Police Station Kotwali Bathinda, District Bathinda (Annexure P-1), and all consequential proceedings arising therefrom, are hereby

quashed qua the Petitioner.