ANKUSH JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.101 dtd. 30/5/2013 for offence punishable under Sec. 382 of the Indian Penal Code, 1860 (in short 'IPC') at Police Station Patti (now City Patti), District Tarn Taran and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties. Vide order dtd. 23/9/2021, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(2.) Counsel for the petitioner has submitted that no other criminal case is pending between the parties and the petitioner has never been declared as proclaimed offender.

(3.) Counsel for the State assisted with counsel for the respondent No.2 has not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.