- (1.) This petition under section 482 Cr.P.C has been filed for quashing of the FIR No. 20 dated 5.6.2012, under sections 498-A/406 IPC, registered at Police Station Jaurkian, District Mansa and all the subsequent proceedings arising therefrom.
(2.) A report, dated 18.8.2012, from the court of Chief Judicial Magistrate, Mansa is received, wherein it has been noticed that the matter between the parties stand compromised. Statements of complainant-Beant Kaur as well as Gurtej Singh, Dalip Kaur and Balwinder Singh were recorded. They have stated that in their future interest and for maintaining cordial relations, the parties effected a compromise.
(3.) In view of the above, this Court is of the opinion that no useful purpose would be served in continuing the proceedings. In view of the law laid down by the Full Bench of this Court in re: Kulwinder Singh and Others versus State of Punjab and another, 2007 3 RCR(Cri) 1052, this Court is competent to quash the proceedings on the basis of compromise.;