BHUPINDER 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.50 dtd. 12/4/2016, registered under Ss. 379 and 323 of the Indian Penal Code (for short 'the IPC') read with Sec. 34 IPC and Ss. 382, 120-B and 379-B IPC (added later on), at Police Station Kurali, Distt. SAS Nagar, and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 29/9/2016, the parties were directed to appear before the trial Court, for getting their statements recorded. In compliance thereof, report of learned Additional Chief Judicial Magistrate, For Subsequent orders see Rupnagar, dtd. 28/10/2016, 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:-