JASPREET SINGH Vs. STATEOF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this Court, by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), invoking its inherent jurisdiction for quashing of FIR No.111 dated 7.12.2011, under Sections 279, 337, 338, 427 of the Indian Penal Code ('IPC' for short), registered at Police Station Jamalpur, District Ludhiana and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2). Notice of motion was issued.

(2.) In compliance of the order dated 10.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by learned Judicial Magistrate 1 st Class, Ludhiana, has been received which is available on record of the case, along with the statements of the parties.

(3.) Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.