PARAMJIT 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.210 dated 11.06.2010, registered under Section 420 of the Indian Penal Code (for short 'the IPC') and Sections 411, 380, 467, 468, 471 IPC (added later on), at Police Station Kotwali, Patiala, District Patiala and all consequential proceedings arising therefrom, on the basis of compromise (Annexures P-2 and P-3) arrived at between the parties.

(2.) Vide order dated 23.04.2015, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate 1st Class, Patiala, dated 15.09.2015, has been received, wherein, it has been noticed that "The compromise appears to be genuine and voluntarily made without any pressure or coercion."

(3.) Learned counsel for respondent No.2 admits the factum of the compromise.