KAUR SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 111 dated 5.8.2014, registered under Sections 186, 189, 195-A, 353, 294, 332, 506, 510 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Lambi, District Sri Muktsar Sahib (Annexure P-1) and all the subsequent proceedings on the basis of the compromise deed dated 07.05.2015 (Annexure P2).

(2.) Vide order dated 21.5.2015, this Court has directed the parties to get their statements recorded before the trial court. The learned 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 Additional Civil Judge (Senior Division)-cum-SDJM, Malout through the learned District & Sessions Judge, Sri Muktsar Sahib along with the copies of the statements of the parties. The operative part of the report of the learned SDJM is reproduced as under: