NAIB SINGH @ MANJEET 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.19 dated 31.01.2012, registered under Sections 452, 294, 427, 506, 148, 149 of the Indian Penal Code (for short 'the IPC'), at Police Station Mandi Gobindgarh, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties.

(2.) HEARD . Vide order dated 29.01.2013, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Sub Divisional Judicial Magistrate, Amloh, dated 16.05.2013, has been received to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure.

(3.) In view of the above, this Court feels that no purpose would be served in keeping the proceedings alive. Accordingly, the present petition is allowed; FIR No.19 dated 31.01.2012, registered under Sections 452, 294, 427, 506, 148, 149 IPC, at Police Station Mandi Gobindgarh; and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioners.