ANKUR SHARMA Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 86 dated 4.8.2014, registered under Sections 420, 465, 467, 468, 471 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Division No.8/Kailash Chowk, Ludhiana (Annexure P-1) and all the subsequent proceedings on the basis of the compromise deed (Annexure P2).

(2.) Vide order dated 22.12.2014, a Coordinate Bench of this Court has directed the parties to get their statements recorded before the Judicial Magistrate, Ludhiana. The learned Judicial Magistrate 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 1st Class, Ludhiana through the learned District & Sessions Judge, Ludhiana along with the copies of the statements of the parties. The operative part of the report of the learned Sub Divisional Judicial Magistrate is reproduced as under: