JASPAL SINGH SODHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of the facts and material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that, initially, in the wake of complaint of complainant Gurbhagat Singh son of Mohinder Singh respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioner- accused Jaspal Singh Sodhi son of Gurbachan Singh, by way of FIR No.152 dated 11.10.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 420 and 406 IPC by the police of Police Station Kharar, District S.A.S.Nagar (Mohali).

(2.) DURING the pendency of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of settlement deed dated 3.1.2013 (Annexure P-2).

(3.) DURING the course of preliminary hearing, the Magistrate, having the jurisdiction, was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the settlement deed (Annexure P-2) between them, by this court, by means of order dated 8.2.2013. In compliance thereof, having recorded the statements of all the concerned parties, the Magistrate, vide his report dated 5.3.2013, has concluded that they have amicably settled their dispute without any pressure, threat, undue influence or coercion from any quarter. The compromise is genuine & valid. As per separately recorded statement of complainant, the matter has been settled and he has no objection if the criminal case registered against the petitioner-accused, by way of FIR (Annexure P1) is quashed.