SUNNY SAINI 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.140 dtd. 9/10/2014, registered under Ss. 323, 341 and 379 of the Indian Penal Code (for short 'the IPC') read with Sec. 34 IPC, at Police Station City Hoshiarpur, District Hoshiarpur, 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, Hoshiarpur dtd. 15/11/2016, 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.) In Narinder Singh and Others Vs. State of Punjab and Another (2014) 6 SCC 466, it has been observed thus:-