SONU KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of FIR No.27 dated 27.04.2015, registered at Police Station Smalsar, District Moga, under Sections 324 , 323 , 34 of IPC and Section 326 of IPC added subsequently, on the basis of Panchayati compromise (Annexure P-2), alongwith all the subsequent proceedings arising therefrom.

(2.) In compliance thereof, the Sub Divisional Judicial Magistrate, Bghapurana vide letter dated 20.11.2019 has submitted that the compromise in question is genuine, voluntary and without any coercion or undue influence. The statements of the parties were recorded accordingly.

(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.