DILDAMANPREET BAJWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 24 dated 25.02.2015, registered under Sections 406, 420 and 120-B of the Indian Penal Code at Police Station Division No. 1, District Jalandhar (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) It is stated in the petition that two of the co-accused of the petitioner, namely Kulwinder Singh Bajwa and Lovepreet Singh, stand acquitted as the witness and complainant turned hostile, vide judgment dated 12.04.2017.

(3.) In pursuance to the aforesaid direction, the parties have appeared before the trial Court and the trial Court has submitted its report dated 17.10.2018, in which, it is stated that the petitioner has effected the compromise with complainant Satpal Singh and vicitm Manjinder Singh Multani without any fear, pressure, threat or coercion.