LAKHWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER
LAWS(P&H)-2013-12-357
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 16,2013

LAKHWINDER SINGH Appellant
VERSUS
State of Punjab and Another Respondents


Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED]


JUDGEMENT

- (1.)This petition has been filed by petitioner Lakhwinder Singh under Section 482 Cr.P.C. for quashing of FIR No.122 dated 11.9.2013 (Annexure-P.1) registered on the complaint of Rajdeep Kaur-complainant (respondent No.2) for the offences under Sections 341, 354 and 506 IPC at Police Station Malout City, District Muktsar and all other subsequent proceedings arising therefrom, on the basis of compromise dated 25.9.2013 (Annexure-P.2).
(2.)On 18.11.2013, learned Chief Judicial Magistrate, Muktsar was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure-P.2) after recording the statements of all the concerned parties.
(3.)In compliance of the above, the learned Chief Judicial Magistrate, Muktsar has sent her report vide letter dated 4.12.2013, wherein statements of complainant Rajdeep Kaur and accused-petitioner Lakhwinder Singh alias Lakha have been recorded. The complainant has admitted the factum of compromise with the accused-petitioner. She has also admitted that said compromise was effected without any coercion or pressure and she has no objection if above said FIR is quashed.


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