GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedGurdev Singh under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of FIR No. 49 dated 21.2.2013, registered under Sections 420 & 494 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Chheharta, District Amritsar and all the subsequent proceedings on the basis of the compromise (Annexure P2).

(2.) VIDE order dated 2.2.2015, 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, learned Judicial Magistrate Ist Class, Amritsar has sent his report 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 Magistrate is reproduced as under: