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Judgment
Sudip Ahluwalia, J
[1] In this petition, the petitioner, who is the accused person in F.I.R No.156, dated 31.07.2020, under Sections 354 and 323 of the Indian Penal Code, 1860 and Section 3 of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Nakodar Sadar, District Jalandhar Rural (Annexure P-1) has prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of compromise.
[2]. With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide Compromise dated 10.11.2020 (Annexure P-2) is duly signed by her. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Sub Divisional Judicial Magistrate, Nakodar, report dated 28.01.2021, apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.
[3]. Respondent No.2 is represented by her Counsel through Video Conferencing, who does not dispute the compromise.
[4]. In view of the report of the Sub Divisional Judicial Magistrate, Nakodar, in view of the decisions of the Hon'ble Supreme Court in "Gian Singh Vs. State of Punjab and another", 2012(4) RCR (Criminal) 543 and "Narinder Singh and Others Vs. State of Punjab and Another", (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the complainant has herself compromised the dispute with the petitioner/accused person.
[5]. In the circumstances, the present petition is allowed. F.I.R. No.156, dated 31.07.2020, under Sections 354 and 323 of the Indian Penal Code, 1860 and Section 3 of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Nakodar Sadar, District Jalandhar Rural (Annexure P-1) with all consequential proceedings arising therefrom, is hereby quashed qua the present petitioner.