GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of Complaint Case No.COMI-71- 2018 dated 20.07.2018 under Sections 420, 465, 468 and 471 read with Section 120-B of the Indian Penal Code (for short 'the IPC '), Police Station City South, District Moga and all consequential proceedings arising therefrom, on the basis of compromise dated 15.07.2019.

(2.) Vide order dated 03.09.2019, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate Ist Class, Moga, dated 27.09.2019, has been received, wherein, it has been noticed that the matter has been compromised between the parties with their free consent and without any coercion or undue influence from any quarter.

(3.) Learned counsel for the petitioner has further relied upon the judgment of the Supreme Court in Criminal Appeal No.199 of 2018 arising out of Special Leave Petition (Criminal) No.978 of 2018; Smt. Anita Maria Dias and another v. State of Maharashtra and another, to contend that even the offence under Sections 406, 420, 467, 471 of IPC can be quashed on the basis of compromise.