SUKHVIR SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.7 dated 07.01.2016, registered under Section 420 of the Indian Penal Code (for short 'the IPC'), at Police Station City Jagraon, Distt. Ludhiana (R), and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 20.10.2016, the parties were directed to appear before the Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of learned Sub Divisional Judicial Magistrate, Jagraon, dated 01.12.2016, 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:-