JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.66 dated 8.5.2014 registered under Sections 186, 353, 323, 506, 148 and 149 of the Indian Penal Code ('IPC' for short), at Police Station City Gurdaspur, District Gurdaspur and the consequential proceedings arising therefrom, on the basis of compromise (Annexure P -2). Notice of motion was issued.

(2.) IN compliance of the order dated 14.10.2014 passed by this Court, the parties got their statements recorded before the learned trial court. Consequently, report dated 16.1.2015 sent by the learned Chief Judicial Magistrate, Gurdaspur, has been received which is available on record of the case along with the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.

(3.) LEARNED counsel for the petitioner submits that the parties have decided to bury the hatchet and are living peacefully. Learned counsel for the petitioner further submits that continuation of the impugned FIR and subsequent criminal proceedings arising therefrom, are liable to be quashed in the interest of justice.