KARAMJIT KAUR Vs. STATE OF PUNJAB
LAWS(P&H)-2021-8-102
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 24,2021

KARAMJIT KAUR Appellant
VERSUS
STATE OF PUNJAB Respondents


Referred Judgements :-

KULWINDER SINGH AND OTHERS VS. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

Rajesh Bhardwaj, J. - (1.)Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.
CRM-25665-2021

For the reasons mentioned in the application, the same is allowed and CRM-M-24466-2020 is taken on board today itself.

(2.)CRM-M-24466-2020 Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.79, dtd. 15/4/2019, under Ss. 406, 498-A IPC, registered at Police Station Women, District Police Commissionerate Ludhiana and all the subsequent proceedings arising therefrom on the basis of Compromise deed (Annexure P-2).
(3.)FIR in question was got registered by complainant-respondent No.4 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from Compromise Deed, annexed as Annexure P-2. On the basis of the compromise, the petitioners are praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.


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