MUKESH KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 51 dated 04.06.2007 registered at Police Station Nangal, District Rupnagar for offence punishable under Section 420 IPC on the basis of compromise effected between the parties.

(2.) While issuing notice of motion on 12.09.2013 a direction was issued to the parties to appear before the trial Court for recording of their statements with regard to compromise.

(3.) In compliance of said directions issued by this Court, a report along with statements of the parties has been sent by the trial Court which is on record. It has been mentioned in the report that the statements of the parties were recorded and no other criminal case is pending against either of the parties and no proclaimed offender proceedings have been initiated.