KARANJEET 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.0037 dtd. 23/5/2016, registered under Ss. 332, 353, 186 and 506 of the Indian Penal Code (for short 'the IPC') read with Sec. 34 IPC, at Police Station Sadar Gurdaspur, Tehsil and District Gurdaspur, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 25/10/2016, the parties were directed to appear before the Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of learned Addl. Chief Judicial Magistrate, Gurdaspur, dtd. 10/11/2016, 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.

(3.) Hon'ble Division Bench of this Court in 'Vinod @ Boda and others Vs. State of Haryana and another' passed in CRM-M-31765-2012, has held as under:-