AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.284 dated 16.09.2007, registered under Sections 419, 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code, 1860 (in short 'IPC') at Police Station Jagraon, District Ludhiana and for setting-aside the judgment of conviction and order of sentence dated 13.07.2017 passed by the trial Court and all other subsequent proceedings arising therefrom on the basis of the compromise arrived at between the parties.

(2.) Counsel for the petitioner has argued that the petitioner has preferred an appeal which is pending before the Lower Appellate Court and during the pendency of the appeal, a compromise was arrived at between the parties in which both the parties have amicably settled their dispute.

(3.) Vide order dated 18.07.2018, the parties were directed to appear before the trial Court for getting their statements recorded with regard to the compromise.