SARABJIT 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.133 dtd. 10/12/2013, registered under Ss. 326, 324, 186 and 148 of the Indian Penal Code (for short 'the IPC') read with Sec. 149 IPC, at Police Station Goindwal Sahib, Distt. Tarn Taran, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 24/10/2016, the parties were directed to appear before the trial Court, for getting their statements recorded.

(3.) In compliance thereof, report of learned Sub Divisional Judicial Magistrate, For Subsequent orders see Khadur Sahib, dtd. 12/11/2016, 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.