GURVINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner has sought quashing of FIR No. 292 dated 14.9.2004 (Annexure P-1) registered at Police Station Civil Lines, Amritsar under Sections 465, 469, 471, 500, 506 of the Indian Penal Code, 1860 ('IPC' for short), and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties.

(2.) Vide order dated 25.9.2012, trial Court was directed to record the statements of parties with regard to the compromise effected between them and submit its report qua the genuineness of the compromise.

(3.) In pursuance to the said order, the trial Court, after recording the statements of the parties, has reported that the compromise effected between the parties is voluntary and without any pressure.