SURINDER PARSHAD Vs. STATE OF 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. 35 dated 25.3.2011, under Sections 324, 323, 506, 34 of the Indian Penal Code ('IPC' for short) and Section 326 IPC (later on added), registered at Police Station City Ahmedgarh, District Sangrur and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) Notice of motion was issued.

(3.) In compliance of the order dated 24.7.2012 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report sent by the learned Judicial Magistrate 1 st Class, Malerkotla, has been received which is available on record of the case, along with the statements of the parties.