MOTTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.25 dated 02.03.2012, registered under Sections 324, 323, 427, 148 and 149 of the Indian Penal Code (for short 'the IPC'), at Police Station Rangar Nangal, District Gurdaspur, and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2) arrived at between the parties.

(2.) VIDE order dated 16.05.2013, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of JMIC, Batala, dated 19.08.2013, has been received, wherein, it has been noticed that the matter has been compromised between the parties without any coercion or pressure.

(3.) HON 'ble Supreme Court in Gian Singh Vs. State of Punjab and another, 2012 4 RCR(Cri) 543, has observed as under: -