NAVDEEP SINGH Vs. HARJINDER SINGH

JUDGEMENT

(1.) Present petition, under Sec. 482, Cr.P.C., filed by petitioners, namely, Navdeep Singh, Rupinder Kaur, Daljit Kaur and Lakhwinder Singh, seeks quashing of Complaint bearing No. COMP 229, dated 2015, Resd. No. 76, dtd. 4/11/2015, titled as "Harjinder Singh Versus Navdeep Singh and Others (Annexure P-1), pending in the Court of learned Judicial Magistrate Ist Class, Nabha, as also summoning order dtd. 3/12/2016 (Annexure P-2) and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 26/3/2021 (Annexure P-4).

(2.) Vide order dtd. 13/5/2022, the affected parties were directed to appear before the learned Illaqa Magistrate/trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a report containing the information as detailed in the said order.

(3.) In compliance thereof, the affected parties did appear before learned Judicial Magistrate Ist Class, Nabha, and got recorded their respective statements with regard to the compromise. The relevant extract of the report sent by learned Court below, vide Memo. No. 258, dtd. 4/7/2022, reads as under: