SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 146 dated 28.6.2010, registered under Sections 279, 337, 338 and 427 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Shahkot, District Jalandhar and all the subsequent proceedings on the basis of the compromise.

(2.) VIDE order dated 6.4.2015 a Co -ordinate Bench of this Court has directed the parties to get their statements recorded before the trial Court. The trial Court was also directed to send its report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.

(3.) IN compliance of the aforesaid order, report has been received from the learned Judicial Magistrate Ist Class, Nakodar through the learned District and Sessions Judge, Jalandhar along with the copies of the statements of the parties. The operative part of the report of the learned Judicial Magistrate is reproduced as under: