Ritu Bahri, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure for quashing FIR No. 60 dated 6.9.2010 under Sections 420, 120 -B, 306, 109, 511 IPC registered at Police Station Narot Jaimal Singh, District Gurdaspur and all subsequent proceedings arising there from on the basis of compromise (Annexure P -2).
(2.) AS per the contents of the FIR, on 6.9.2010, complainant / Respondent No. 2 was serving at the STD Shivia Finance Co. Taragarh she became intimated with Petitioner No. 1 Gurjit Singh. On 1.8.2010, when she met Gurjit Singh at Guardaspur, her family became known of this fact and then she asked Gurjit Singh for marrying her. On 5.8.2010, they went to the house of Gurnam Singh, who is cousin of Gurjit Singh at Jammu. After leaving her at Jammu Petitioner No. 1 came back to his house and she remained at Jammu and Udhampur and during this period Gurjit Singh Petitioner No. 1 met her for 2 -3 times. On 18.8.2010 Gurjit Singh called her at Kathua where Jeeta r/o Akhwara another cousin of Gurjit Sihgh was also present, where Gurjit Singh asked her to remain at Jammu for about 2 months and then he will take her to Ahmedabad. Petitioners No. 2 & 3 along with Makhan Singh cousin of Gurjit Singh and his wife Baljit Kaur also met her at Jammu and assured her that marriage of Gurjit Singh will be solemnized with her. Thereafter, families of Petitioner No. 1 and Respondent No. 2 with mutual consent agreed to their marriage and the date of marriage was fixed as 6.9.2010. But later on Petitioner No. 1 and his family members backed out from solemnizing their marriage and Gurjit Singh asked her that he is not going to marry her and also asked to kill herself by consuming something and that if she does not do so, she will be killed by his family and then being disappointed consumed Acid which was lying in the house of Gurnam Singh at Jammu and she was admitted in the Medical College Jammu where she remained for 6 days and thereafter her maternal uncle Mohan Salaria took her to Garib Janta Hospital, Qadian. In the above background the case had been registered against the Petitioners. They were arrested on 22.11.2010 and were released on bail on 14.12.2010, on the basis of affidavit of the complainant / Respondent No. 2 that she does not want any action against any of the accused. At this stage the parties have entered into compromise. Respondent No. 2 is present in the Court and she has been duly identified by her counsel. Compromise deed dated 24.12.2010 is annexed with the petition, wherein the Respondent / complainant and the Petitioners have stated that with the intervention of relatives, respectable and the friends, do not wish to pursue this case / FIR and she has no objection if the FIR registered against the Petitioners is quashed.
(3.) AN affidavit has also been filed by complainant / Respondent No. 2 in Court today. As per the affidavit she has stated that she has entered into compromise and she has no objection if the FIR in question is quashed.;