Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1638 OF 2010
RISAL SINGH & ANR. ... APPELLANTS
VERSUS
STATE OF PUNJAB & ANR. ... RESPONDENTS
WITH CRL.MP.NOS.8285/2011, 8286/2011 & 8287/2011
IN CRL.A.NO.1638 OF 2010
O R D E R
CRLMP NO.8285/2011- Application for impleadment is
allowed.
CRL MP NOS.8286 & 8287 OF 2011 are filed for quashing of
F.I.R.No.80 dated 17.04.2007 registered at P.S.Zirakpur, Mohali,
Punjab under Sections 498-A and 406 of the Indian Penal Code lodged
by the daughter-in-law, complainant in this case. During the
pendency of this matter, parties have amicably settled the matter
and a joint application has been made on behalf of the parties for
quashing of F.I.R.No.80 dated 17.04.2007 registered at P.S.Zirakpur,
Mohali, Punjab under Sections 498-A and 406 of the Indian Penal
Code. According to the settlement, the petitioner has given a Bank
Draft for a sum of Rs.15 lacs in Court today. It may be pertinent to
mention that on earlier occasions U.S.$ 24436 were also paid to the
complainant.
Learned counsel appearing for the State of Punjab has no
objection to the said relief.
On consideration of the totality of the facts and
circumstances of this case, we deem it appropriate to quash
: 2 :
F.I.R.No.80 dated 17.04.2007 registered at P.S.Zirakpur, Mohali,
Punjab under Sections 498-A and 406 of the Indian Penal Code.
We have no reason to doubt the veracity of the compromise
arrived at between the parties.
With these observations, the appeal as well as the CRL.MPs
are disposed of.
...................J.
(DALVEER BHANDARI)
...................J.
(DEEPAK VERMA)
NEW DELHI;
9TH MAY, 2011