DHARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 of Cr.P.C. for quashing of FIR No.192 dtd. 29/10/2020 under Ss. 283, 337, 338 and 427 of IPC, registered at Police Station Kalanaur, District Gurdaspur and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 30/10/2020 (Annexure P-2).

(2.) In the meanwhile, parties would appear before the Illaqa Magistrate on 25/7/2021 for recording their statements. The concerned Court would file its report in the context of validity and genuineness of the compromise in question. The Court shall make a report in respect of antecedent behaviour of criminal activity of the accused and also with regard to total number of accused involved in the case and his/their status of being proclaimed offender/person."

(3.) In pursuance of the said order, the report has been submitted by the Judicial Magistrate (First Class), Gurdaspur, to the Deputy Registrar (Criminal) of this Court. The relevant part of the report is reproduced hereinbelow:-