DILBAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. for quashing of FIR No.142 dtd. 4/9/2012 under Ss. 148, 323, 324 and 452 IPC read with Sec. 149 IPC, registered at Police Station Morinda, District Rupnagar and all subsequent proceedings arising therefrom, on the basis of compromise deed dtd. 1/5/2021 (Annexure P/2) arrived at between the parties.

(2.) In compliance thereof, report from Additional Chief Judicial Magistrate, Rupnagar, through District and Sessions Judge, Rupnagar has been received with statements of parties, in which, it has been mentioned that the compromise is genuine and there was no undue influence or coercion from any side.

(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.