Kulwinder Kaur And Another vs State Of Punjab And Others

Gurvinder Singh Gill, J

The petitioners have approached this Court seeking quashing of FIR No.187 dated 5.11.2019 registered at Police Station Mehatpur, District

Jalandhar Rural under Sections 406/420/120-B IPC and Section 13 of the Punjab Travel Professionals (Regulations) Act, 2014 all subsequent

proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

Vide order dated 28.9.2020, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded

qua the factum of compromise.

Report of learned Judicial Magistrate First Class, Nakodar has been received, wherein it has been reported that statements of petitioners/accused

Kulwinder Kaur and Amarjit Singh @ Hari Amarjit Chand and also of complainants Parkash Singh and Balveer Singh have been recorded to the

effect that they have compromised the matter amongst themselves.

The complainants in their joint statement has stated that they have no objection in case the FIR in question is quashed.

The learned Judicial Magistrate First Class, Nakodar has specifically opined that the parties have entered into compromise voluntarily without there

being any pressure, coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder

Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.187 dated 5.11.2019 registered at Police Station Mehatpur, District

Jalandhar Rural under Sections 406/420/120-B IPC and Section 13 of the Punjab Travel Professionals (Regulations) Act, 2014 and all subsequent

proceedings emanating therefrom are hereby quashed qua the petitioners.