MUKHTAR MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by petitioners Mukhtar Masih and Baljit Masih under Section 482 Cr.P.C. for quashing of FIR No.40 dated 19.2.2012 (Annexure -P.1) registered for the offences under Sections 420 and 34 IPC at Police Station City Gurdaspur, District Gurdaspur and all other subsequent proceedings arising therefrom, on the basis of compromise dated 28.5.2012 (Annexure -P.2).

(2.) ON 14.11.2013, learned trial Court was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.2) after recording the statements of all the concerned parties.

(3.) IN compliance of the above, the learned Chief Judicial Magistrate, Gurdaspur has sent his report vide letter dated 24.12.2013, wherein statements of complainant Manjit Singh and accused -petitioners Mukhtar Masih and Baljit Masih have been recorded. The complainant has admitted the factum of compromise with the accused -petitioners. He has also admitted that said compromise was effected without any coercion or pressure and he has no objection if above said FIR is quashed. Learned Assistant Advocate General, Punjab, on instructions from the Investigating Officer, and learned counsel for the complainantrespondent No.3 admit the factum of compromise and have no objection if the impugned FIR and all other subsequent proceedings arising therefrom are quashed.