HEM RAJ Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 63 dated 26.4.2008 (Annexure P-1) under Sections 420,467,468,471of the Indian Penal Code ('IPC' for short), registered at Police Station Dirba District Sangrur on the basis of the compromise arrived at between the parties(Annexure P2) as well as all the subsequent proceedings arising therefrom Learned counsel for the petitioners has submitted that now with the intervention of the relatives and respectables,parties have arrived at a compromise .

(2.) Vide order dated 07.7.2011, the trial Court was directed to record the statements of the parties and report qua the genuineness of the compromise after recording the statements of the parties.

(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 was voluntary and without any coercion.