PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of DDR No.30 dated 09.07.2017, registered under Sections 324 , 294 , 506 , 148 and 149 IPC, at Police Station Sadar Jagraon, Ludhiana Rural, in FIR No.250 dated 08.07.2017, under Sections 323 , 324 , 294 , 506 , 148 and 149 IPC, registered at Police Station Sadar Jagraon, Ludhiana Rural, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 08.07.2017 (Annexure P-2). Vide order dated 18.11.2019, the trial Court/Illaqa Magistrate was directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise. In compliance thereof, the learned Sub Divisional Judicial Magistrate, Jagraon, has submitted a report vide letter dated 05.12.2019 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 and without any pressure or coercion from any corner.

(2.) 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.

(3.) The Hon'ble Apex Court in the case of Gian Singh Versus State of Punjab and another. 2012(4) RCR (Criminal) 543 has held as under:-