ROSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashing of DDR Rapat No.34 dtd. 14/7/2011 in FIR No.105 dtd. 13/7/2011, registered under Ss. 324, 323, 326 and 148 of the Indian Penal Code (for short 'the IPC') read with Sec. 149 IPC, at Police Station Gharinda, Amritsar City, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 23/8/2016, the parties were directed to appear before the Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of learned Judicial Magistrate 1st Class, Amritsar, dtd. 4/10/2016, 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:-