GURVINDER SINGH ALIAS GINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners/accused Gurvinder Singh alias Ginda and one another, under Section 482 Code of Criminal Procedure for quashing FIR No.82 dated 03.04.2014 under Sections 354, 341, 506, 34 Indian Penal Code (hereinafter referred as 'IPC), registered at Police Station Nakodar, Distt. Jalandhar and later on challan was presented by including sections 354 - A, 382 and 511 IPC and all the subsequent proceedings arising out of the same, on the basis of written compromise dated 18.11.2014 (Annexure P - 2) arrived at between the parties.

(2.) VIDE order dated 22.01.2015, 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 Sub Divisional Judicial Magistrate, Nakodar, through the learned District and Sessions Judge, Jalandhar along with the original statements of the parties. The operative part of the report of the learned Sub Divisional Judicial Magistrate is reproduced as under: