DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.104 dtd. 2/9/2019 for the offences punishable under Ss. 379, 295-A, 323, 506 of the Indian Penal Code ('IPC' for short), registered at Police Station Sadar Kotkapura, District Faridkot and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Learned counsel for the petitioner submits that after registration of the FIR, the matter has been amicably settled between the petitioner and the complainant and in view of the same, the police has submitted a cancellation report before the Illaqa Magistrate and notice was issued to the complainant. In pursuance of the same, the complainant has appeared and recorded the statement that he has no objection if the cancellation report is accepted, however, the Judicial Magistrate 1st Class, Faridkot, vide order dtd. 29/4/2021, has observed as under: -

(3.) Learned counsel for the petitioner further submits that the procedure adopted by the trial Court is not correct.