RAMESH SOOD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 135 dated 25.10.2018 registered under Sections 420 , 120-B IPC, Police Station Jhabal, District Tarn Taran (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties. Vide order dated 21.11.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(2.) In compliance thereof, the Additional Chief Judicial Magistrate, Tarn Taran has submitted a consolidated report vide letter dated 17.1.2020 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine, voluntary and without any coercion or undue influence.

(3.) The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another , 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another , 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and in case of involving non-compoundable offence.