GAGANDEEP SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.211 dated 19.05.2012 registered under Sections 420, 467, 468, 471, 511, 120-B IPC at Police Station Civil Lines, District Amritsar (Annexure P-1) as well as all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) Concededly, one of the accused namely Jarmanjit Singh has already been declared as proclaimed person/offender, therefore, his statement could not be recorded before the trial Court/Illaqa Magistrate.

(3.) Learned counsel for the petitioners relied upon Jayrajsinh Digvijaysinh Rana vs. State of Gujarat and another, 2012 4 RCR(Cri) 589 and contended that the criminal proceedings in an FIR can be quashed at the instance of one of the accused on the basis of compromise.