VINOD KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.58 dated 04.08.2009, registered under Sections 323, 325, 148, 149 of the Indian Penal Code (for short 'the IPC'), at Police Station Barnala, District Barnala, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 08.10.2015, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Additional Chief Judicial Magistrate, Barnala, dated 05.11.2015, has been received, wherein, it has been noticed that "Hence, in view of the statements suffered by the complainant and the accused, this Court has come to the conclusion that the compromise is genuine and voluntary one."

(3.) Hon'ble Supreme Court in Gian Singh Vs. State of Punjab and another, 2012 4 RCR(Cri) 543, has observed as under:-