Ravinder Kaur And Another vs State Of Punjab And Another

Gurvinder Singh Gill, J

Petitioners-Ravinder Kaur and Sikander Singh have approached this Court seeking quashing of FIR No.164 dated 23.07.2019, Police Station Sadar Khanna, District Ludhiana under Sections 420 and 120-B IPC and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

Vide order dated 16.02.2023, the parties had been directed to appear before the trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

Report of learned Judicial Magistrate 1st Class, Khanna, has been received, wherein it has been reported that the statement of petitioners/accused Ravinder Kaur and Sikander Singh and complainant/injured Shingara Singh have been recorded to the effect that they have compromised the matter amongst themselves.

The complainant/injured Shingara Singh in his statement had stated that he has no objection in case the FIR in question is quashed.

The learned Judicial Magistrate 1st Class, Khanna, 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.164 dated 23.07.2019, Police Station Sadar Khanna, District Ludhiana under Sections 420 and 120-B IPC and all subsequent proceedings emanating therefrom are hereby quashed qua the petitioners.