ADIL 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.28 dated 21.03.2013, registered under Sections 458, 323, 506, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station City Malerkotla, District Sangrur, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) HEARD . Vide order dated 09.04.2013, the parties were directed to appear before the learned Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Sub Divisional Judicial Magistrate, Malerkotla, dated 30.04.2013, 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.) ACCORDINGLY , the present petition is allowed; FIR No.28 dated 21.03.2013, registered under Sections 458, 323, 506, 34 IPC, at Police Station City Malerkotla, District Sangrur; and all consequential proceedings arising therefrom; are hereby quashed qua the present petitioners.