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Judgment
Anupinder Singh Grewal, J
Heard through video conferencing.
The petitioners are seeking quashing of FIR No.22 dated 07.02.2020, under Sections 406, 498-A IPC registered at Women Police Station Chandigarh,
on the basis of settlement/compromise (Annexures P-2 & P-3), which has been arrived at between the parties.
Learned counsel for the petitioners contends that the FIR is an outcome of a matrimonial dispute and with the efforts of the Mediation and Conciliation
Centre of this Court, the parties have arrived at a settlement. He has referred to the copies of the settlement/compromise at Annexures P-2 & P-3.
He also contends that demand draft bearing No.'418485' dated 12.02.2021, for a sum of `10 lacs in favour of the complainant has been handed over to
her who is present in his office along with her counsel.
The complainant along with her counsel has appeared through video conferencing and states that she has received the aforementioned demand draft
and the matter has indeed been compromised.
This Court vide order dated 08.01.2021 had directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements and
send a report as to whether the compromise has been arrived at without any coercion or undue influence. The report of the Judicial Magistrate Ist
Class, Chandigarh dated 09.02.2021 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties
were recorded which indicates that compromise which has been effected is genuine, voluntary and without undue influence.
The FIR is the outcome of a matrimonial dispute between petitioner No.1 and respondent No.2 which has now been resolved and the matter has been
compromised. In view of the law laid down by the Supreme Court in the case of Narinder Singh vs. State of Punjab 2014 (6) SCC 466, no useful
purpose will be served by continuing the criminal proceedings. Therefore, the petition is allowed and FIR No.22 dated 07.02.2020, under Sections 406,
498-A IPC registered at Women Police Station Chandigarh and all consequential proceedings are hereby quashed qua the petitioners.