Inderjit Singh, J. - (1.) THIS petition has been filed under Section 482 Cr.P.C. praying for quashing of complaint No. 99/1 dated 7.6.2012 for the offences under Sections 406, 498 -A, 465, 467, 468, 471, 494, 506, 120 -B and 34 IPC titled Swarandeep Kaur v. Jagdev Singh alias Baldev Singh and others, pending before the Judicial Magistrate Ist Class, Ludhiana and all subsequent proceedings arising therefrom in view of the compromise (Annexure -P.3).
(2.) THE marriage of complainant Swarandeep Kaur was solemnized with Darshan Singh alias Darshi son of Jagdev Singh (petitioner No. 1) on 5.2.2008 according to Sikh rites and ceremonies at Gurudwara Kalgidhar Sahib, Payal, District Ludhiana. The petitioners are the family members and relatives of Darshan Singh alias Darshi. Due to differences on account of demand of dowry etc., matrimonial dispute arose between the parties. In the month of July 2008, husband of the complainant was booked by the Police in criminal case under Section 376 IPC and was arrested and sent to Central Jail, Ludhiana. During that period the complainant started living in her parental house at Village Nijampur, District Ludhiana. Unfortunately on 7.7.2009, husband of the complainant had died in Central Jail, Ludhiana. Petitioners used to taunt the complainant on account of demand of dowry and after the death of her husband, they used to taunt her as 'Dain' and that she had eaten their boy. Therefore, the complainant filed the above criminal complaint before the Court against the petitioners. Now with the intervention of the respectables and relatives of both the parties compromise (Annexure -P.3) has been effected and matrimonial dispute has amicably been settled without any under influence, coercion and fraud. Learned counsel for the petitioners has given a draft amounting to Rs. 10 Lacs to respondent No. 2 -Swarandeep Kaur today in Court. A photostat copy of the draft is annexed with this petition as Annexure -P.4.
(3.) KEEPING in view the fact that the parties have entered into a compromise, they were directed to appear before learned Chief Judicial Magistrate, Ludhiana for getting their statements recorded in support of the compromise. After doing the needful, learned Chief Judicial Magistrate has sent his report dated 9.5.2014 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant Swarandeep Kaur has stated that the compromise has been effected and she has no objection if the complaint case and subsequent proceedings are quashed. Both the parties have agreed to withdraw the other civil litigation pending against each other and she has received bank draft of Rs. 10 Lacs in the Court today.;