Varinder Singh vs State of Punjab and others

ANITA CHAUDHRY, J(ORAL)

The instant petition is for quashing of FIR No.187 dated 15.10.2010 registered under Sections 406 & 498-A of IPC at Police Station Rama Mandi,

Jalandhar and all the consequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

Report has been received from the trial Court after statements of the parties were recorded regarding the compromise. The trial Court has reported

that the compromise is genuine one and is voluntarily without any pressure, out of free will, duress or any undue influence. The trial Court has also

sent copies of the statements of parties and the compromise.

Learned counsel for the State on instructions submits that petitioner and Satpal Singh/respondent No.3 are the only accused and respondent no.2 is the

only aggrieved person in this FIR.

No useful purpose would be served to keep the FIR pending. In view of the statements and report of the trial Court and the principles laid down by

the Full Bench judgment of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, approved by

Hon'ble Apex Court in Gian Singh Vs. State of Punjab and others (2012) 10 SCC 303, the instant petition is allowed and the aforesaid FIR and all

consequent proceedings conducted on the basis thereof are quashed QUA the petitioner only.

Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.