Rajesh Bindal, J. - (1.) PRAYER in the present petition is for quashing of FIR No. 153 dated 22.11.2010, registered under Sections 498 -A, 406 IPC at Police Station Goraya, District Jalandhar and subsequent proceedings arising therefrom.
(2.) THE aforesaid FIR was registered on the statement of Respondent No. 2 -Mrs. Karmdeep Kaur daughter of Udaivir Singh against the Petitioners for causing harassment, beating and demand of dowry. Now the parties have compromised the matter and sought quashing of the FIR on that basis. Learned Counsel for the Petitioners submitted that the dispute between the parties has been compromised with the intervention of the well -wishers and keeping in view that peace and harmony is maintained. Compromise has been placed on record as Annexure P -2, according to which the parties have settled their disputes. It was further submitted since the parties have compromised the matter, the FIR in question deserves to be quashed.
(3.) THIS Court, vide order dated 23.5.2011, directed the parties to appear before the learned court below and get their statements recorded. The learned court below was directed to send a report with regard to validity or otherwise of the compromise effected between the parties. In the report, learned court below has stated that a valid compromise has been effected between the parties. The complainant party does not want to take any action against the accused person. It is genuine one as the same has been entered into voluntarily with free will of the complainant without any coercion or undue influence or pressure of any kind. Both the parties have withdrawn the cases filed by them against each other. No other case is pending against either of the parties.;