Inderjit Singh, J. - (1.) THIS petition has been filed by petitioner Iqbal Singh under Section 482 Cr.P.C. for quashing of FIR No. 57 dated 27.9.2013 (Annexure -P.1) registered for the offence under Section 498A IPC at Police Station Women Cell Bathinda, District Bathinda and all other consequential proceedings arising therefrom. On 9.12.2013, learned Chief Judicial Magistrate, Bathinda was directed to send a report with regard to the genuineness/validity or otherwise of the compromise arrived at between the parties after recording the statements of all the concerned parties.
(2.) IN compliance of the above, the learned Chief Judicial Magistrate, Bathinda has sent his report vide letter dated 17.12.2013, wherein statements of complainant Ramandeep Kaur and accused -petitioner Iqbal Singh have been recorded. It has been submitted in the report that complainant Ramandeep Kaur has compromised the matter with accused -petitioner, namely, Iqbal Singh with the intervention of respectables. The complainant has stated that she is making her statement voluntarily, without any inducement, threat or promise and she has no objection if the above FIR is quashed. Learned Deputy Advocate General, Punjab, on instructions from the Investigating Officer, and learned counsel for the complainant -respondent No. 2 admit the factum of compromise and have no objection if the impugned FIR and all other subsequent proceedings arising therefrom are quashed.
(3.) I have heard learned counsel for the parties.;