HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Misc. No. 37845 of 2014 This is an application for placing on record the documents (Anneuxres P3 to P6). Application is allowed as prayed for. Documents (Annexures P3 to P6) are taken on record. Criminal Misc. No. M -14101 of 2014 The present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 19 dated 3.2.2013, registered under Sections 467, 468, 471 & 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Gharinda, District Amritsar (Rural) and all the subsequent proceedings on the basis of the compromise deed dated 11.4.2014 (Annexure P2).

(2.) VIDE order dated 25.4.2014 a Co -ordinate Bench of 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, Amritsar through the learned District and Sessions Judge, Amritsar 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: