Punjab-Haryana High Court
Manwinder Singh vs State Of Punjab And Another on 13 December, 2022
SANDEEP
2022.12.17 20:37
CRM-M-20712-2022 -1-
265
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-20712-2022
Date of Decision:- 13.12.2022.
MANWINDER SINGH ....Petitioner
Vs.
STATE OF PUNJAB AND ANR ...Respondents
CORAM:-HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- Mr. Vipin Mahajan, Advocate for the petitioner.
Mr. R.S. Khaira, DAG, Punjab.
Mr. Vishal Munjal, Advocate for the respondent No.2.
36 2 3 ok 3K ok
AMARJOT BHATTI, J. (Oral)
The petitioner -- Manwinder Singh filed the instant petition
under Section 482 Cr.P.C. for quashing of the FIR No.34 dated 12.02.2022
under Sections 406 and 498-A IPC registered at Police Station Women,
District Police Commissionerate, Ludhiana, Punjab on the basis of
compromise.
The facts of the case are that Rupinder Kaur filed a written
complaint to the police against her husband Manwinder Singh and in-laws
family for maltreatment and beatings given to her on account of bringing
less dowry and regarding misappropriation of her dowry articles. Her
parents had performed their marriage on 23.02.2020 by spending Rs.2.50
lacs. Her parents had given gold ornaments, cash amount and dowry
articles in the shape of furniture, utensils and clothes, etc. by spending
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SANDEEP
2022.12.17 20:37
huge amount of Rs.15 lacs. She was maltreated in the matrimonial home
by her husband and in-laws family. She tried to adjust in the matrimonial
home. After a gap of 4-5 months they started raising demand of Rs.10 lakh
which could not be satisfied. Her parents tried to make them understand
that they were not in a position to give this huge amount but they insisted
on their demand. She was beaten in the matrimonial home. Ultimately, the
matter was reported to the police.
Notice of petition was given to the respondents and the parties
were directed to appear before the Illaqa Magistrate/trial Court for
recording their statements regarding the said compromise.
The detailed report dated 04.06.2022 received from the Court of
Judicial Magistrate 1* Class, Ludhiana. The JMIC recorded the statement
of respondent No.2 Rupinder Kaur as well as Manwinder Singh -
petitioner.
Learned counsel appearing on behalf of the State has not
disputed the fact of compromise arrived at between the parties.
I have heard the arguments of learned counsel for the parties and
have gone through the record carefully. As per the compromise report
dated 04.06.2022 received from JMIC, Ludhiana, the matter has been
mutually settled between the parties. The Learned JMIC in his report also
confirmed that the compromise is genuine, voluntary, without any threat or
coercion and fear. The respondent No.2 also submitted the matter has been
compromised with the petitioner and she has no objection in quashing of
the aforesaid FIR. Head Constable Karan Sharma in his deposition
confirmed that the petitioner has never been declared as proclaimed
offender.
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authenticity of this order/judgment.
Under these circumstances, no purpose would be served to
continue with the proceedings of criminal case registered on the basis of
the aforesaid FIR. This compromise will bring peace and harmony in the
life of the petitioner and respondent no.2 as they are living together.
Further litigation will also come to an end.
Therefore, the petition filed by the petitioner is allowed and FIR
No.34 dated 12.02.2022 under Sections 406 and 498-A IPC registered at
Police Station Women, District Police Commissionerate, Ludhiana, Punjab
and the consequential proceedings arising therefrom are quashed.
The petition is, accordingly, disposed of.
13.12.2022 (AMARJOT BHATTI)
snd JUDGE
Whether speaking/reasoned: Yes/No.
Whether reportable: Yes/No
SANDEEP
2022.12.17 20:37
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