BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.123 dated 12.06.2012, registered under Sections 336, 294, 506, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station Sadar Jagraon, District Ludhiana Rural, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties. Heard.

(2.) VIDE order dated 05.12.2012, the parties were directed to appear before the learned Illaqa Magistrate, for getting their statements recorded.

(3.) HON 'ble the Supreme Court, in 'Gian Singh Vs. State of Punjab and another' (Special Leave Petition (Crl.) No.8989 of 2010), decided on 24.09.2012, has observed in para 57 as under:-