AJAIB SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.18 dated 6.3.2015 registered under Sections 326/323/324/427/506 of the Indian Penal Code ('IPC' for short), at Police Station Hariana, District Hoshiarpur and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) Notice of motion was issued.

(3.) In compliance of the order dated 28.7.2015 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 8.9.2015 sent by the learned Judicial Magistrate 1st Class, Hoshiarpur has been received which is available on record of the case along with the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.