SUKHMANDER 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.216 dated 3.11.2005, registered under Sections 419, 420, 465, 467, 471, 120-B of the Indian Penal Code (for short 'the IPC'), at Police Station City Faridkot, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties. Heard.

(2.) WHILE issuing the notice of motion, the parties were directed to appear before the trial Court 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:-