JASMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By means of the instant petition, the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 has been invoked for seeking quashing of FIR No.148 dtd. 7/11/2015 under Ss. 323, 341, 324, 506, 148 and 149 of the Indian Penal Code, 1860 (Ss. 201 and 325 of IPC added later on) registered at Police Station Payal, District Ludhiana and all other consequential proceedings arising therefrom, on the basis of compromise dtd. 6/1/2022 (Annexure P-2) entered into between the parties.

(2.) The parties were directed to appear before the learned trial Court/Illaqa Magistrate vide order dtd. 7/2/2022 of this Court to get their statements recorded regarding the compromise arrived at between the parties and a report in this regard was called for.

(3.) Pursuant to the said order, report has been received from the Judicial Magistrate Ist Class, Payal vide Memo No.608 dtd. 25/2/2022. The relevant extract of the report is reproduced as under:-