BHUPINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 110, dated 26.8.2009, under Sections 354 and 379, IPC, registered at Police Station, Mehna, District Moga, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 3.8.2012, this Court had directed the affected parties to appear on 16.8.2012 before the learned Trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard on or before the date fixed by this Court.

(3.) In compliance of the above, respondent No. 2- complainant, Paramdeep Brar, as well as the petitioner, Bhupinder Singh, did appear before the learned Judicial Magistrate Ist Class, Moga, and got recorded their respective statements with regard to the compromise. Respondent No. 2- complainant, Paramdeep Brar, stated that the impugned FIR was registered at her instance; she had arrived at a compromise with the petitioner with the intervention of well-wishers and respectable people of the locality, without any pressure or coercion and with her sweet-will; and that she would have no objection if the proceedings arising out of the impugned FIR were quashed. Similar statement was suffered by the petitioner, Bhupinder Singh.