JAGDISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.116 dated 21.04.2015 registered under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code (for short 'the IPC') at Police Station City Tarn Taran, District Tarn Taran and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 10.07.2019, 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 Chief Judicial Magistrate, Tarn Taran dated 15.07.2019, has been received, wherein, it has been noticed that the parties have settled the dispute amicably without any undue influence, coercion or pressure and none of the accused have been declared as proclaimed offender.

(3.) Learned counsel for the petitioners has relied upon the judgment of the Supreme Court in 2018 (1) RCR (Criminal) 983 : Smt. Anita Maria Dias and another v. State of Maharashtra and another, to contend that even the offences under Sections 406, 420, 467, 471 of IPC can be quashed on the basis of compromise.