ARUN DEWAN Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been moved by the petitioner under Section 482 of the Code of Criminal Procedure, seeking quashing of case FIR No.86 dated 30.10.2011 registered under Sections 279/304-A/337/427 IPC at Police Station Behram, District SBS Nagar, along with all consequential proceedings arising out of it, on the basis of compromise dated 11.4.2012 (Annexure P-2).

(2.) Notice of motion was issued. On 3.5.2012 parties were directed to appear before Illaqa Magistrate on 28.5.2012 to record their respective statements with regard to compromise and Illaqa Magistrate was directed to submit its report.

(3.) In pursuance of order dated 3.5.2012, learned Judicial Magistrate Ist Class, SBS Nagar, has submitted his report, which indicates that parties appeared before him and recorded their respective statements with regard to validity of compromise. As per the report, compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. Now no dispute is pending between the parties.