PRINCE Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this judgment, I intend to dispose of CRM-M-8368-2015, titled 'Prince Vs. State of Punjab and others' and CRM-M-8247-2015, titled 'Raj Kumar and others vs. State of Punjab and others', in these petitions, prayer has been made for quashing of FIR No. 18 dated 08.03.2010, registered at Police Station Lohian, under Sections 363/366/120-B of the Indian Penal Code and cross-case FIR No. 19 dated 08.03.2010, registered at Police Station Lohian, under Sections 323, 354, 506, 452, 427, 370, 148, 149 of the Indian Penal Code, respectively, on the basis of compromise dated 06.03.2015 (Annexure P-2 in both petitions), along with all the subsequent proceedings arising therefrom.

(2.) Vide orders dated 19.03.2015 in CRM-M-8368-2015 and 13.03.2015 in CRM-M-8247-2015, notice of motion was issued and parties were directed to appear before trial Court to get their statements recorded with regard to compromise and the trial Court was directed to send the report.

(3.) In compliance of orders dated 19.03.2015 in CRM-M No. 8368 of 2015, learned Additional Sessions Judge, Jalandhar has submitted its report vide letter dated 03.04.2015. In compliance of orders dated 13.03.2015 in CRM-M No. 8247 of 2015, learned Sub Divisional Judicial Magistrate, Nakodar has also submitted its report vide letter dated 09.04.2015. As per the reports, compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. Learned counsel for the parties state that now, no dispute survives between the parties.