SHAM SUNDER Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C on behalf of the Petitioner Sham Sunder for quashing of FIR No. 186 dated 10.10.2010 registered under Sections 420, 467, 468 and 471 IPC at Police Station Salem Tabri, Ludhiana on the basis of compromise annexed as Annexure P -2 with the petition.

(2.) NOTICE of motion was issued on 18.11.2010. Vide order dated 6.1.2011, the parties were directed to be present before the trial Court on 19.1.2011 and the trial Court was also directed to record statements of both the parties to its satisfaction that the statements are not the result of any pressure or coercion in any manner and to submit a report in this regard along with statements of the parties.

(3.) SINCE the matter has been compromised between the parties and the complainant has given no objection in quashing of the FIR, I am of the considered view that continuation of impugned criminal proceedings between the parties would be an exercise in futility. The complainant himself does not want to pursue these proceedings and it shall be merely a formality and sheer wastage of precious time of the Court as complainant would not support the case of prosecution in view of compromise between the parties. It would be in the interest of the parties as well as in the large interest of the society, peace and harmony and in order to save both the families from avoidable litigation that the compromise arrived at between them is accepted by this Court.