KULWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C. is for quashing of FIR No. 84, dated 13.08.2013, under Sections 406 and 420 IPC, registered at Police Station Sadar, S.B.S. Nagar, District S.B.S. Nagar , on the basis of compromise dated 08.04.2019 (Annexure P-4) as well as the judgment of conviction and order of sentence dated 18.10.2016, passed by the Judicial Magistrate 1st Class, Shaheed Bhagat Singh Nagar, Nawanshahar, whereby the petitioner has been convicted and sentenced to undergo rigorous imprisonment for three years along with fine of Rs.1,000 under Section 420 IPC.

(2.) During the course of preliminary hearing, this Court directed the trial Court to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise dated 08.04.2019.

(3.) In compliance thereof, report of Additional Sessions Judge, Shaheed Bhagat Singh Nagar has been received through District & Sessions Judge, Shaheed Bhagat Singh Nagar with statement of parties, in which, it has been mentioned that the compromise is genuine and there was no undue influence or coercion from any side.