Raj Kaur & Another vs State Of Punjab & Another

Sudipahluwalia, J

In this petition, the petitioners, who are the accused persons in F.I.R No.358, dated 21.09.2019, under Sections 354-D & 509 of IPC 1860,

registered at Police Station Zirakpur, District SAS Nagar (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings pending

therefrom, on the basis of compromise.

With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused persons vide

Panchayati Compromise (Annexure P-2), which is duly signed by them. 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. Judicial Magistrate, 1st Class, Dera

Bassi vide report dated 11.12.2020 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

Respondent No. 2 is represented by her counsel through Video Conferencing who does not dispute the factum of compromise.

In view of the report of the Ld. Judicial Magistrate, 1st Class, Dera Bassi, 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 petitioners/accused persons.

In the circumstances, the present petition is allowed. F.I.R No.358, dated 21.09.2019, under Sections 354-D & 509 of IPC 1860, registered at

Police Station Zirakpur, District SAS Nagar (Annexure P-1), and all consequential proceedings arising therefrom, are hereby quashed QUA the

petitioners.