KULDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed seeking quashing of FIR No.300 dtd. 23/11/2019, under Sec. 420 IPC and Sec. 13 of Punjab Travel Agent Formation Act added vide GD No.21, dtd. 3/2/2023, registered at Police Station City Tarn Taran, District Tarn Taran as well as all subsequent proceedings arising therefrom, on the basis of affidavits/compromise dtd. 26/11/2024 (Annexures P-2 to P-4).

(2.) FIR in question was got registered by complainants-respondent Nos.2 and 3 and the investigation commenced thereon. However, with the intervention of respectables, finally the parties arrived at settlement and they resolved their inter se dispute, which is apparent from affidavits/compromise, annexed as Annexures P-2 to P-4. On the basis of the compromise, the petitioner is invoking the inherent power of this Court by praying that continuation of these proceedings would be a futile exercise and an abuse of process of the Court and thus, the FIR in question and all the subsequent proceedings arising therefrom may be quashed in the interest of justice.

(3.) This Court vide orders dtd. 30/1/2025 and 6/5/2025 directed the parties to appear before the Trial Court/Illaqa Magistrate for recording their statements, as contended before the Court, and the Trial Court/Illaqa Magistrate was also directed to send its report.