NISHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashing of cross case registered vide Rapat No.26 dtd. 7/6/2015 under Ss. 323, 324, 506 and 148 of the Indian Penal Code (for short 'the IPC') read with Sec. 149 IPC and Sec. 326 IPC (added later on) in case FIR No.117 dtd. 31/5/2015, registered under Ss. 341, 323, 506 and 148 IPC read with Sec. 149 IPC and Sec. 308 IPC (added later on), at Police Station Sadar Tarn Taran, District Tarn Taran and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 16/8/2016, the parties were directed to For Subsequent orders see appear before the Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of learned Additional Chief Judicial Magistrate, Tarn Taran, dtd. 8/9/2016, 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.

(3.) Hon'ble the Supreme Court in Gian Singh Vs. State of Punjab and another, 2012(4) RCR (Criminal) 543, has observed as under:-