RAKESH KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 116 dated 24.09.2009 (Annexure P -1) under Sections 379, 411, 506 and 420 of the Indian Penal Code, 1860 ('IPC' for short) and Sections 27, 25 of the Arms Act, 1959, registered at Police Station E Division, District Amritsar and all the subsequent proceedings arising therefrom in view of the compromise arrived at between the parties. Vide order dated 03.05.2013, 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: -