BHUSHAN KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer in the present petition is for quashing of FIR No. 90 dated 15.12.2006, under Ss. 420, 201 and 120 -B IPC, registered at Police Station City Sangrur, District Sangrur (Annexure P -1), on the basis of compromise dated 28.12.2015 (Annexure P -4) alongwith all consequential proceedings arising therefrom including the judgment/order of conviction/sentence dated 7.11.2013 (Annexure P -2) passed by learned Judicial Magistrate 1st Class, Sangrur, whereby the petitioner Bhushan Kumar has been convicted and sentenced as under : -

(2.) Quashing of the aforesaid FIR and setting aside of the impugned judgment of conviction and order of sentence dated 07.11.2013 passed by learned trial Court is sought on the basis of compromise dated 28.12.2015 as entered between the parties during the pendency of the appeal before the learned Appellate Court, Sangrur.

(3.) Vide order dated 3.3.2016, this Court has directed the parties to appear before the learned Illaqa Magistrate to get their statements recorded and the learned Magistrate was directed to forward a report about the genuineness of the compromise to this Court.