MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of the FIR No.153 dated 15.7.2009 under Sections 452/427/506/148/149 of Indian Penal Code registered at Police Station, B-Division Amritsar and subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-3). Heard. Vide order dated 23.4.2013, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate Ist Class, dated 15.5.2013, 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. Hon'ble the Supreme Court, in 'Gian Singh Vs. State of Punjab and another', 2012(4) RCR (Criminal) 543, has observed in para 57 as under:-