AVTAR SINGH 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 the FIR No. 345 dated 15.10.2008, under Section 420, 406 of the Indian Penal Code ('IPC' for short), registered at Police Station City Kapurthala (Annexure P -1) and all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P -2) arrived at between the parties. Vide order dated 15.7.2013, Trial Court was directed to record the statements of the parties and send its report with regard to genuineness of the compromise effected between the parties.

(2.) IN pursuance to the said order, the Trial Court after recording the statements of the parties has reported that the compromise effected between the parties was genuine and without any coercion or force.

(3.) HON 'ble the Apex Court in the case of Gian Singh vs. State of Punjab and another : 2012 (4) RCR (Crl.) 543, has held as under: -