PALI DOSANJH Vs. STATE OF PUNJAB & ANR

JUDGEMENT

(1.) This is a petition for quashing of FIR No.39 dated 20.05.2007, under Sections 406 and 420, IPC, registered at Police Station, Bilga, District Jalandhar, and all the subsequent proceedings arising therefrom as well as the order dated 25.09.2008 whereby the petitioner was declared as proclaimed offender on the basis of compromise dated 28.07.2012 (Annexure P-5).

(2.) Vide order dated 25.09.2012, this Court had directed the private parties to appear before the learned trial court for getting their respective statements recorded with regard to the compromise.

(3.) The said Court was also directed to know about the genuineness of the compromise and to record the statements after satisfying that the same were not result of any pressure or coercion. Learned trial court was also directed to send its report along with the statements of the parties with regard to validity or otherwise of the compromise effected between the parties. It was also directed to intimate this Court as to whether any other case was pending against either of the parties. It was also directed to the learned trial court to intimate with regard to pendency of any proclamation proceedings against the parties.