VASUDEV KAKKAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 71 dated 15.8.2013, under Section 324 of the Indian Penal Code ('IPC' for short) and Section 326 IPC (added later on), registered at Police Station Sudhar, District Ludhiana and all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P-3) effected between the parties.

(2.) Learned counsel for the petitioner has submitted that now the parties have amicably settled their dispute. Vide order dated 23.10.2013, Area Magistrate was directed to record the statements of the parties and send its report with regard to genuineness of the compromise effected between the parties.

(3.) In pursuance to the said order, Area Magistrate after recording the statements of the parties has reported that the compromise effected between the parties was without any pressure and coercion.