LALIT KUMAR 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. 175 dated 21.10.2012 (Annexure P -1) recorded under Sections 406 and 420 of the Indian Penal Code, 1860 (for short, 'IPC'), at Police Station Shahkot, District Jalandhar, seek quashing of the aforesaid FIR by stating that the matter has been amicably settled between them and complainant/respondent No. 2 vide settlement/agreement dated 26.11.2012 (Annexure P -2).

(2.) VIDE order dated 07.02.2013, learned Chief Judicial Magistrate, Jalandhar, 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 learned Chief Judicial Magistrate, Jalandhar has submitted a report dated 28.02.2013 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) AS per settlement/agreement dated 26.11.2012 (Annexure P -2) both the parties have decided to resolve their dispute as the petitioners have given a sum of Rs. 2,00,000/ - in cash and another sum of Rs. 50,000/ - by way of cheque to the complainant and nothing remains due to be paid to the complainant.