GURBACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 94 dated 27.06.2009 registered under Sections 452, 326, 323 read with Section 34 IPC at Police Station Sadar, Faridkot, District Faridkot and all other consequential proceedings arising therefrom on the basis of compromise effected between the parties and to decide the appeal pending before learned Sessions Judge, Faridkot.

(2.) VIDE order dated October 16, 2014, parties were directed to appear before Appellate Court to record their statements with regard to validity, genuineness or otherwise of compromise and to send the report, to this Court in this regard.

(3.) REPORT of learned appellate Court has been received in which it has been mentioned that compromise effected between the parties, voluntarily, without any threat/pressure or undue influence. It has also been mentioned in the report that now there is no ill will between the parties.