AJAIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedAjaib Singh under Section 482 Cr.P.C. for quashing of FIR No. 17 dated 21.1.2013, registered under Sections 354 and 506 of the Indian Penal Code (hereinafter referred to as "IPC") at Police Station Chamkaur Sahib, District Rupnagar and all the subsequent proceedings on the basis of the compromise dated 12.12.2014.

(2.) VIDE order dated 19.12.2014, 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 Judicial Magistrate Ist Class, Rupnagar through the learned District and Sessions Judge, Rupnagar along with the copy of the statements of the parties and the order dated 30.1.2015 passed by the learned Judicial Magistrate. The operative part of the report of the learned Judicial Magistrate is reproduced as under: