JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.0071 dtd. 6/5/2016, registered under Ss. 341, 323, 506 and 148 of the Indian Penal Code (for short 'the IPC') read with Sec. 149 IPC and Sec. 307 IPC (added later on), at Police Station Sadar Khanna, Police District Khanna, District Ludhiana and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) The learned counsel for the petitioners contends that the matter has been compromised between the parties and all the injuries on the person of the complainant are simple in nature.

(3.) Vide order dtd. 12/8/2016, the parties were directed to appear before the Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of learned Additional Sessions Judge, Ludhiana, dtd. 5/9/2016, has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.