Palwinder Kaur @ Veera & another vs State of Punjab & another

Manjari Nehru Kaul, J

The instant petition has been filed under Section 482 Cr.P.C. for quashing FIR No.0008 dated 22.05.2018 (Annexure P-1) under Sections 341, 506, 34 IPC registered at Police Station Tibba, Police Commissionerate Ludhiana along with all consequential proceedings arising therefrom on the basis of compromise dated 26.06.2020 (Annexure P-2) effected between the parties.

Vide order dated 10.05.2023 of this Court, the parties were directed to appear before the learned trial Court/Illaqa Magistrate to get their statements recorded regarding the compromise arrived at, between them.

Report has since been received from learned Judicial Magistrate, 1st Class, Ludhiana, in pursuance of the direction of this Court, wherein, the factum of the compromise arrived at between the parties stands verified and confirmed. As per the report, compromise has indeed been effected between the parties and the same is without any pressure or coercion and out of their free will and the complainant has also made statement to the effect that he would have no objection if the FIR qua the accused-petitioners is quashed.

The trial Court has annexed a copy of the statements of the parties, along with its report.

Learned State counsel too submits that there are no other accused other than the petitioners and respondent No.2 is the only aggrieved person in the FIR in question.

In view of the report of the learned Judicial Magistrate, 1st Class, Ludhiana and the principles laid down by Hon'ble the Apex Court in ‘Gian Singh Vs. State of Punjab and others’ (2012) 10 SCC 303, and also by the Full Bench of this Court in ‘Kulwinder Singh and others v. State of Punjab and another’ 2007 (3) RCR (Criminal)

1052, the instant petition is allowed. The aforesaid FIR and all consequential proceedings arising out of it qua the petitioners, are quashed.

Needless to say, the parties shall remain bound by the terms of compromise and their statements recorded before the Court below.