UJJAGAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed on behalf of Ujjagar Singh for quashing of FIR No. 11 dated 22.1.2011 registered under Section 420 IPC at Police Station Derabasi, SAS Nagar and other consequential proceedings arising therefrom on the basis of compromise (Annexure P-2).

(2.) While issuing notice of motion on 29.4.2011, parties were directed to appear before Illaqa Magistrate for recording of their statements with regard to compromise. The Illaqa Magistrate was also directed to send his report along with statements of the parties to show its genuineness that the statements are not the result of any pressure or coercion in any manner.

(3.) In compliance to the directions issued by this Court on 29.4.2011, statements of the parties were recorded by the Illaqa Magistrate and a report in this regard along with statements of the parties has been received by this Court, which is on record. Both the parties have affirmed the factum of compromise effected between them and complainant has stated in his statement that he has no objection in quashing of the aforesaid FIR and other proceedings arising therefrom. It has also been mentioned in the report of the Illaqa Magistrate that there is no other case against the parties.