GURDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by petitioner, namely, Gurdeep Singh for quashing of FIR No. 118 dated 3.5.2005 registered under Sections 420,468,471,34 IPC at Police Station City Kapurthala, Kapurthala on the basis of compromise.

(2.) As per allegations in the FIR, the petitioner had borrowed money from complainant-respondent No.2 and thereafter had given four cheques to the complainant, which were subsequently dishonoured. Learned counsel for the petitioner contends that the dispute between the parties has been settled by way of compromise and the amount has also been returned. Learned counsel also submits that now complainant-respondent No.2 has no objection in quashing of the FIR in any manner.

(3.) Notice of motion was issued on 7.2.2014 and vide order dated 8.5.2014, both the parties were directed to appear before the Area Magistrate for recording of their statements. The Area Magistrate was also directed to send the report after recording the statements of the parties to know whether the compromise between the parties is without any pressure from either side or the same is as per their free will.