ANURAG SACHDEVA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MEHINDER Singh Sullar, J. (Oral) The crux of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Pooja Sachdeva-respondent No.2, daughter of Bhagwan Dass (for brevity "the complainant"), a criminal case was registered against petitioners- accused Anurag Sachdeva and others, vide FIR No.72 dated 29.10.2012 (Annexure P-1), for the commission of offences punishable under Sections 406 and 498-A IPC, by the police of Police Station Women Cell, Jalandhar City.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their matrimonial dispute, by way of compromise dated 8.2.2013 (Annexure P-2) and CRM No. M-6721 of 2013 (O&M) 2 affidavit (Annexure P3) of the complainant.

(3.) DURING the course of preliminary hearing, the Magistrate, having the jurisdiction, was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or CRM No. M-6721 of 2013 (O&M) 3 otherwise of the compromise (Annexure P-2) between them, by this court, by means of order dated 28.2.2013.