Deepak @ Deepu vs State of Punjab and Another

Ritu Bahri, J.—Quashing of FIR No. 49 dated 20.3.2007 under Sections 454, 380 IPC registered at Police Station Sarabha Nagar, Ludhiana (Annexure P1) is being sought on the basis of compromise dated 29.8.2012 (Annexure P-2). The FIR has been recorded on the statement made by Santosh alleging that on 16.3.2007 Deepak @ Deepu had committed theft in her house as she had not on good terms with him. She had kept the money for the marriage of her daughter.

During the pendency of the trial, a compromise was effected between the parties on 29.8.201 (Annexure P2).

In compliance of the order dated 1.4.2013, status report dated 29.5.2013 has been filed by the Judicial Magistrate 1st Class, Ludhiana. As per this report, statement of the parties have been recorded to the effect that they have compromised the matter and the compromise deed is placed on record as Mark-C1 and the affidavit of the complainant is Mark-C2. The complainant-Santosh also stated that she has no objection if the FIR in the present case is quashed.

In view of the statements of the parties, the Court is satisfied that the compromise arrived at between the parties is genuine and without any pressure or coercion and no useful purpose would be served by continuing the criminal proceedings.

Consequently, in view of the above circumstances and in view of the judgment of the Hon''ble Supreme Court in the case of Madan Mohan Abbot Vs. State of Punjab, and the law laid down by the Full Bench of this Court in the case of Kulwinder Singh and Others Vs. State of Punjab and Another, FIR No. 49 dated 20.3.2007 under Sections 454, 380 IPC registered at Police Station Sarabha Nagar, Ludhiana (Annexure P1) is quashed with all consequential proceedings arising therefrom qua petitioner. Petition is disposed of.