GURNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 183 dated 24.12.2009, registered under Sections 420, 465, 467, 468, 471 and 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Jalalabad City, District Ferozepur and all the subsequent proceedings on the basis of the compromise deed dated 11.4.2014 (Annexure P2).

(2.) VIDE order dated 18.2.2015 a Co -ordinate Bench of 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 Sub Divisional Judicial Magistrate, Jalalabad through the learned District and Sessions Judge, Ferozepur along with the copies of the statements of the parties. The operative part of the report of the learned Sub Divisional Judicial Magistrate is reproduced as under: