MAHAVIR S.CHAUHAN,J. - (1.) By way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioner, the accused in First Information Report (for short, FIR) No. 44, dated 16.05.2010, recorded under Section 324, 326 of the Indian Penal Code, 1860 (for short, the IPC), (Section 326, IPC, added lateron), at Police Station, City, Mehna, District Moga, seeks quashing of the FIR saying that the matter has been amicably settled between her and the Complainant/victim as evidenced by the deeds of compromise (Annexures P/2 to P/4).
(2.) WHILE issuing notice of motion, learned trial Court was asked to record the statements of the parties and submit its report as regards the authenticity and correctness of the compromise stated to have been reached between the parties. Judicial Magistrate, 1st Class, Moga has submitted a report dated 28.02.2014, affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. Learned counsel for respondents No.2 and 3 states that he has no objection if the FIR and proceedings arising therefrom are quashed. Learned State counsel has also no objection to the acceptance of the petition.
(3.) FIR was lodged at the instance of complainant, Ranjit Kaur against the present petitioner. The present case is an outcome of a petty dispute between mother -in -law and daughter -in -law. The complainant, unfortunately, has died and her legal representatives, namely respondents No.2 and 3 have settled the matter with the petitioner. The dispute is within the family and has been amicably settled vide compromise deeds, Annexures P/2 to P/4.;