JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, the Code), petitioners, the accused in FIR No.15 dated 24.05.2013 registered under Sections 420, 409 and Section 34 of the Indian Penal Code (for short, 'the IPC'), at Police Station NRI, District Jalandhar, seek quashing of the aforesaid FIR saying that the matter has been amicably settled between them and complainant/respondent No.2 as evidenced by the compromise deed (Annexure P -4).

(2.) WHILE issuing notice of motion, the trial Court was asked to record statements of the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The trial Court has submitted a report dated 07.12.2013 affirming that the compromise is outcome of free will andconsent of the parties and is free from any undue influence/pressure/coercion.

(3.) COMPLAINANT /respondent No.2, through her counsel, has also no objection if the afore -stated FIR and proceedings arising therefrom are quashed.