NITESH PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.156 dated 11.08.2020 registered under Sections 186, 188, 269, 270, 504 of Indian Penal Code and Section 51-B of Disaster Management Act at Police Station Nurpur Bedi, District Ropar (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2).

(2.) The FIR has been registered on the statement of Medical Officer, Nurpur Bedi. Now with the intervention of respectable persons, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the trial court/Illaqa Magistrate for getting their statements recorded in support of the compromise. In pursuance of the direction, a report has been received from Judicial Magistrate Ist Class at Sri Anandpur Sahib, stating that the compromise arrived at between the parties is without any pressure or coercion from anyone and the same is genuine one.