HARJOT SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 49 dated 16.3.2014, registered under Section 382/34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station City Kotkapura, District Faridkot (Annexure P-1) and all the subsequent proceedings on the basis of the compromise deed dated 2.5.2015 (Annexure P2).

(2.) Vide order dated 25.5.2015, this Court has directed the parties to get their statements recorded before the Illaqa Magistrate/trial court. The learned Illaqa Magistrate/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 Judicial Magistrate 1st Class, Faridkot through the learned District & Sessions Judge, Faridkot along with the copies of the statements of the parties. The operative part of the report of the learned Sub Divisional Judicial Magistrate is reproduced as under: