SHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedSher Singh, Paramjit Kaur, Kiranpal Kaur and Amarjit Singh under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of FIR No. 182 dated 20.9.2012, registered under Sections 419, 465, 467, 468, 471 & 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Division No.5, District Ludhiana and all the subsequent proceedings on the basis of the compromise deed dated 25.9.2014 (Annexure P3).

(2.) VIDE order dated 23.1.2015, 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 Additional Chief Judicial Magistrate, Ludhiana through the learned District and Sessions Judge, Ludhiana along with the copies of the statements of the parties. The operative part of the report of the learned Additional Chief Judicial Magistrate is reproduced as under: