GURCHARAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.0072 dated 16.06.2018 under Sections 420 , 406 and 120-B IPC, registered at Police Station Rahon, District S.B.S. Nagar and the proceedings arising therefrom, on the basis of the compromise dated 04.10.2018 (Annexure P-2) entered into between the parties.

(2.) Vide order dated 22.04.2019, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.

(3.) In deference to the said order, a report dated 13.05.2019 submitted by the ld. Addl. Chief Judicial Magistrate, SBS Nagar which reveals that as per statements made by the parties in the Court, they have voluntarily entered into a compromise and the Court is satisfied that the said settlement is without any fear, pressure, threat or coercion and out of their free will. It is also reported that petitioner has not been declared as proclaimed offender. In compliance of order dated 27.05.2019, learned counsel for the petitioner has produced on record receipt regarding depositing of Rs.15,000/- in the account No.1245010000518 of Welfare Centre for Persons with Speech and Hearing Impairment, Chandan Nagar, Sector-15, Phase-2, Behind ITI, Gurugram.