JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed on behalf of petitioner, namely, Jagtar Singh for quashing of F.I.R. No.70 dated 02.04.2011 registered under Sections 451/380/342/323 read with Section 34 IPC at Police Station Jodhewal, District Ludhiana and all the subsequent proceedings arising therefrom on the basis of compromise arrived at between the parties.

(2.) THE said FIR was registered on the basis of the statement of respondent No.2/complainant-Pritam Singh. Thereafter with the intervention of respectables of the Society, both the families have decided to resolve the dispute between them. As per compromise, respondent No.2 is not interested to pursue the case against the petitioner.

(3.) WHILE issuing notice of motion on 15.05.2013, a direction was issued by this Court to the parties to appear before the trial Court for recording of their statements with regard to compromise and the trial Court was directed to send its report along with statements of the parties with regard to validity or otherwise of the compromise effected between the parties.