BABBU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 233 dated 25.10.2006, registered under Sections 323, 452, 336, 148, 149 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and Sections 25/27 of the Arms Act at Police Station Malout, District Sri Muktsar Sahib (Annexure P-1) and all the subsequent proceedings on the basis of the affidavits sworn by the private respondents, dated 8.11.2006 (Annexures P2 & P3).

(2.) Vide order dated 30.3.2015, this Court has directed the parties to get their statements recorded before the Illaqa Magistrate. The learned Judicial Magistrate was also directed to send its report with regard to the 1 of 5 validity or otherwise of the compromise after recording the statements of the concerned parties.

(3.) In compliance of the aforesaid order, report has been received from the learned Judicial Magistrate 1st Class, Malout through the learned District & Sessions Judge, Sri Muktsar Sahib along with the copies of the statements of the parties. The operative part of the report of the learned Judicial Magistrate is reproduced as under: