Punjab-Haryana High Court
Francis And Others vs State Of Punjab And Another on 16 March, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No.M-42019 of 2014 (O&M)
Decided on : 16-03-2015
Francis & ors. .... Petitioner(s)
Vs.
State of Punjab and another .... Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER
Present:- None.
MAHESH GROVER, J.(Oral)
This is a petition under Section 482 Cr.P.C praying for quashing of FIR No.172 dated 21.11.2014 registered under Sections 498-A & 406 IPC at Police Station Dhariwal, District Gurdaspur and all consequent proceedings arising therefrom on the basis of a compromise.
On 09.12.2014, this Court had directed the Illaqa Magistrate 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 alongwith 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 reported as 2007(3) Law Herald 2225 and of Hon'ble Supreme Court in Gian Singh Vs. St. of Punjab reported as 2012(4) RCR (Crl.) 543, instant petition is accepted. Consequently, FIR No.172 dated 21.11.2014 registered under Sections 498-A & 406 IPC at Police SONIA BURA 2015.03.17 16:13 I attest to the accuracy and integrity of this document chandigarh CRM No.M-42019 of 2014 (O&M) -2- Station Dhariwal, District Gurdaspur and all consequent proceedings arising therefrom are hereby quashed.
16.03.2015 (Mahesh Grover)
sonia Judge
SONIA BURA
2015.03.17 16:13
I attest to the accuracy and
integrity of this document
chandigarh