SATPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 256 dated 23.10.2012, under Section 420 of the Indian Penal Code, 1860 ('IPC for short), registered at Police Station Jodhewal, District Ludhiana City (Annexure P -1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 23.9.2013 (Annexure P -2) effected between the parties.

(2.) LEARNED counsel for the petitioner has submitted that now the parties have amicably settled their dispute.

(3.) IN pursuance to the said order, Trial Court after recording the statements of the parties has reported that the compromise effected between the parties was genuine and without any pressure or coercion.