RAM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C. praying for quashing of FIR no.18 dtd. 30/1/2015 registered under Sec. 420 IPC at Police Station Civil Lines, Bathinda, District Bathinda as well as judgment of conviction and order of sentence dtd. 1/8/2018 whereby the petitioner has been convicted under Sec. 420 IPC by the Chief Judicial Magistrate, Bathinda and all other subsequent proceedings arising therefrom on the basis of compromise.

(2.) Learned counsel for the petitioner has submitted that the above said FIR was registered against the present petitioner and the petitioner was convicted by the Chief Judicial Magistrate, Bathinda vide judgment dtd. 1/8/2018 and against the said judgment, the appeal is pending before the Court of Additional Sessions Judge, Bathinda. It is further submitted that during the pendency of the said appeal, the matter has been compromised.

(3.) This Court vide order dtd. 29/11/2021 had directed the parties to get their statements recorded in view of the compromise and in pursuance of the same, the report has been sent by the Chief Judicial Magistrate, Bathinda, to the effect that the compromise is genuine and bonafide. Learned counsel for the petitioner has relied upon the latest judgment dtd. 29/9/2021 of the Hon'ble Supreme Court of India in Criminal Appeal no.1489 of 2012 titled as "Ramgopal and Anr. vs. The State of Madhya Pradesh" and connected matter in support of his arguments.