KAILASH CHAND Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No. 13 dated 19.02.2013 under Sections 420, 465, 467, 468 and 471 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station City Budhlada, District Mansa and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Vide order dated 06.08.2013, the trial court was directed to record the statements of the parties and send its report qua genuineness of the compromise.

(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 without any pressure or coercion.

(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: -