Nirmaljit Kaur, J. - (1.) BY this common order, Crl. M. No. 22902 -M of 2010 and Crl. M. No. 32406 -M of 2010 shall be decided together wherein the prayer is for quashing of FIR No. 108 dated 31.5.2008 under Sections 498 -A, 34 IPC (later on Section 406 IPC was added) Police Station City Moga and subsequent proceedings arising there from on the basis of compromise entered into between the parties.
(2.) THE FIR in question was got registered by Harjit Kaur, who herself has filed Crl. M. No. 22902 -M of 2010 stating that the matter has been compromised and the FIR in question be quashed. Whereas, Crl. M. No. 32406 -M of 2010 has been filed filed by the other accused involved in the FIR. However, the compromise between the parties has been noticed vide order dated 6.7.2010 (Annexure P -1) passed by this Court in C.R. No. 7175 of 2009. Vide order dated 7.10.2010 passed in Crl. M. No. 22902 -M of 2010, The Chief Judicial Magistrate, Moga, was directed to record the statements of the Petitioner -Harjit Kaur and all the accused regarding the matter having been compromised and sent a report to this Court.
(3.) IN pursuance to the same, the report of the Chief Judicial Magistrate, Moga, has been received. It is submitted in the said report that the statements of the parties have been recorded. As per their statements, it appears that the matter having been compromised between the parties. It is further submitted that as per compromise and in compliance of order passed in Crl. M. No. 22902 -M of 2010 dated 7.10.2010, the Petitioner -Harjit Kaur has received Demand Draft No. 038924 dated 8.10.2010 for Rs. 2,00,000/ -from accused Jasdeep Singh, Jaswant Singh and Jasbir Kaur. She has no objection in case the FIR in question is quashed qua all the accused. It is further submitted in the report that now no claim of complainant Harjit Kaur is pending against them.;