SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedSantokh Singh, Balkar Singh and Gurpreet Singh under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of complaint registered vide Rapat Nos. 37 dated 5.7.2014 and No. 13 dated 10.7.2014, registered under Sections 325, 323 & 506 read with Section 34 of the Indian Penal Code (hereinafter referred to as "IPC") at Police Station Kanwan, District Pathankot and all the subsequent proceedings on the basis of the compromise deeds dated 19.12.2014 & 27.1.2015 (Annexures P2 & P3), respectively.

(2.) VIDE order dated 11.2.2015, 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 Chief Judicial Magistrate, Pathankot through the learned District and Sessions Judge, Pathankot along with the copies of the statements of the parties. The operative part of the report of the learned Chief Judicial Magistrate is reproduced as under: