LOVEPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 36 dated 19.5.2016 registered under Sections 341, 323, 148, 149 IPC, Police Station Rureke Kalan, Barnala (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) In compliance thereof, report dated 13.12.2018 has been received from the trial Court after statements of the parties were recorded regarding the compromise. The trial Court has reported that the compromise has been effected between the parties with their free consent and without any pressure or undue influence. The trial Court has also sent the statements of the parties in original.

(3.) The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another, 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and in case of involving non-compoundable offence.