PARWINDER SINGH ALIAS PINDHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.0056 dated 13.05.2019 (Annexure-P.1) registered for the offences under Sections 406 and 420 IPC at Police Station Mullanpur, District S.A.S. Nagar (Mohali) and all subsequent proceedings arising therefrom in view of the compromise dated 04.10.2019 (Annexure- P.3).

(2.) The FIR has been registered on the statement of complainant- Bant Singh alias Banta that the accused-petitioner has cheated him. Now with intervention of respectable persons, the matter has been amicably compromised between the parties and they are willing to live peacefully and bury the hatchet.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate Ist Class, Kharar has sent report dated 20.01.2020 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant-Bant Singh alias Banta stated that compromise has been arrived at with the accused-petitioner voluntarily and without any pressure from any side and he has no objection if the FIR is quashed.