SIMRANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioners, who are accused in F.I.R. No. 0063, dated 15.04.2017, under Sections 365 and 34 of the Indian Penal Code, registered at Police Station Lalru, District S.A.S. Nagar (Mohali), (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings pending in the Court of the Judicial Magistrate 1st Class, Dera Bassi, on the basis of compromise.

(2.) During pendency of petition, the complainant has arrived at a settlement with the accused vide Compromise Deed (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Judicial Magistrate 1st Class, Dera Bassi, vide report dated 01.07.2017, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent No. 2 is represented by his counsel.