SAHIB SINGH ALIAS SHABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 196 dated 15.09.2010 under Section 452, 323, 148, 149 of Indian Penal Code, P S City Ferozepur, District Ferozepur which was got registered by Respondent No. 2 - complainant against the present Petitioner on the basis of the compromise dated 26.10.2010 arrived at between the parties. Copy thereof has been placed on record Annexure P2.

(2.) Vide order dated 02.11.2010, the area Magistrate was directed to send a report qua the validity or otherwise of the compromise (P2) after recording the statements of all the concerned parties to this Court.

(3.) In pursuance of the said order, now, vide letter dated 15.01.2011, the Chief Judicial Magistrate, Ferozepur, has submitted his report. As per the said report, the parties do riot intend to proceed further with the present litigation and they are making statements without any pressure upon them. The compromise effected between the parties is genuine one.