Navjot Singh And Others vs State Of Punjab And Another

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioners are seeking quashing of FIR No. 26 dated 25.06.2019, under Sections 406 and 498-A of the Indian Penal Code, 1860, registered at

Police Station NRI Ludhiana, District Ludhiana, on the basis of compromise arrived at between the parties.

Learned counsel for the petitioners contends that the FIR is the outcome of a matrimonial dispute between petitioner No.1 and respondent No. 2 and

the matter has now been compromised. He has referred to the copy of the compromise at Annexure P2.

Learned counsel for respondent No.2 states that the matter has indeed been compromised.

This Court vide order dated 05.01.2021 had directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements and

send a report as to whether the compromise has been arrived at without any coercion or undue influence. The report of the Chief Judicial Magistrate,

Ludhiana dated 29.01.2021 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties were

recorded which indicates that compromise which has been effected is genuine, voluntary and without undue influence.

The FIR is the outcome of a matrimonial dispute between petitioner No.1 and respondent No.2 which has now been resolved and the matter has been

compromised. In view of the law laid down by the Supreme Court in the case of Narinder Singh vs. State of Punjab 2014 (6) SCC 466, no useful

purpose will be served by continuing the criminal proceedings. Therefore, the petition is allowed and FIR No. 26 dated 25.06.2019, under Sections 406

and 498-A of the Indian Penal Code, 1860, registered at Police Station NRI Ludhiana, District Ludhiana and all consequential proceedings are hereby

quashed qua the petitioners.