JAIMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 53 dated 30.05.2015, under Section(s) 420/34 IPC , registered at Police Station City Gurdaspur, Tehsil and District Gurdaspur, alongwith all consequential proceedings arising out of the same, on the basis compromise/affidavit dated 30.04.2016.

(2.) Vide order dated 13.05.2016, the parties were directed to appear before the trial Court to get their statements recorded to the satisfaction of the trial Court and the trial Court was directed to submit its report.

(3.) The trial Court, vide letter dated 01.06.2016, sent through District & Sessions Judge, Gurdaspur, vide letter dated 03.06.2016, has submitted its report that both the petitioners i.e. Jaimal Singh and Gurmukh Singh alongwith one Surjit Singh (stating himself to be Power of Attorney of respondent No.2-Pawandeep Singh) have appeared on 27.05.2016 and after verifying their identities, statements have been recorded. Further Surjit Singh, who is father of respondent No.2- Pawandeep Singh, has stated that his son Pawandeep Singh has no objection in case the FIR is quashed by this Court, however, he did not produce any writing authorizing him by his son to make a statement regarding compromise.