PARDEEP KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) These two separate petitions have been filed by the petitioners Pardeep Kumar, Sukhdev Singh, Balwinder Singh and Surjeet Singh alias Chenna, under Section 482 of the Code of Criminal Procedure for quashing of the FIR No.64 dated 1.6.2012 (Annexure P-1), under Sections 406/420/120-B of Indian Penal Code registered at Police Station Machhiwara, Police District Khanna and subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2 and P-3).

(2.) As in both the cases the FIR is the same, the report received from the Magistrate regarding validity of the compromise is the same, the respondent is the same and the relief sought is the same, this Court proposes to dispose of these petitions by this single judgment.

(3.) Vide orders dated 23.4.2013 and 2.5.2013, the parties were directed to appear before the learned Chief Judicial Magistrate/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate Ist Class, dated 13.5.2013, 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.