Punjab-Haryana High Court
Lovedeep Singh And Ors vs State Of Punjab And Anr on 10 March, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.3290 of 2015 (O&M)
Decided on :10.03.2015
Lovedeep Singh and others
.... Petitioner(s)
VERSUS
State of Punjab and another
.... Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr. Rahul Rampal, Advocate for the petitioners.
Mr. Deepak Garg, AAG, Punjab.
MAHESH GROVER, J This is a petition under Section 482 Cr.P.C praying for quashing of FIR No.82 dated 13.08.2013 registered under Sections 406/498-A IPC at Police Station Women Cell, Ludhiana District Ludhiana and all consequent proceedings arising therefrom on the basis of a compromise (Annexure P-2).
On 30.01.2015, this Court had directed the Trial Court to record the statement of all the affected persons and further record a finding as to whether the compromise has been effected voluntarily by the parties.
That report has since been received along with copies of the statements of the affected persons which also indicates that the matter has been resolved amicably between the parties without any pressure from any quarter.
Having regard to the aforesaid and the observations made by the Full Bench in Kulwinder Singh v. State of Punjab, 2007(3) Law Herald 2225 and of Hon'ble Supreme Court in Gian Singh Vs. St. of Punjab, 2012(4) RCR (Crl.) 543, instant petition is accepted. Consequently, FIR No.82 dated 13.08.2013 registered under Sections SONIA BURA 2015.03.11 15:29 I attest to the accuracy and integrity of this document chandigarh CRM-M No.3290 of 2015 (O&M) -2- 406/498-A IPC at Police Station Women Cell, Ludhiana and all consequent proceedings arising therefrom are hereby quashed.
10.03.2015 (Mahesh Grover)
sonia Judge
SONIA BURA
2015.03.11 15:29
I attest to the accuracy and
integrity of this document
chandigarh