BALJIT SINGH @ SONY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.23 dtd. 26/4/2014, registered under Ss. 452, 323 and 324 of the Indian Penal Code (for short 'the IPC'), at Police Station S.G.N. Dev Thermal Plant, Bathinda and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dtd. 11/10/2017, the parties were directed to appear before the learned trial Court/Area Judicial Magistrate, for getting their statements recorded. In compliance thereof, report of Judicial Magistrate First Class, Bathinda, dtd. 26/10/2017, has been received, wherein, it has been noticed that "After going through the statements given by the parties, I am of the view that compromise between the parties is genuine, voluntary and without any coercion or 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:-