RANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the Petitioners, who are the accused persons in F.I.R No.128, dated 10.06.2020, under Sections 420, 120-B of the Indian Penal Code, 1860 and Section 13 of Punjab Travel Professionals (Regulations) Act, 2014 registered at Police Station Mehatpur, District Jalandhar Rural (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

(2.) Now the Complainant/Respondent No.2 has arrived at a settlement with the accused persons vide Compromise Deed (Annexure P2), which is duly signed by him and Respondent No.3. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Ld. Judicial Magistrate 1st Class, Nakodar, vide report dated 18.12.2020 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondents No. 2 and 3 are represented by their Counsel who does not dispute the factum of compromise.