HARMESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.130 dtd. 16/11/2018 registered under Sec. 420 IPC at Police Station Nurpur Bedi, Tehsil Sri Anandpur Sahib, District Rupnagar, Punjab and all consequential proceedings arising therefrom, on the basis of compromise dtd. 3/3/2019 (Annexure P-2).

(2.) Vide order dtd. 7/5/2019, 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, Sri Anandpur Sahib, dtd. 26/7/2019, has been received, wherein, it has been noticed that the matter has been compromised with the intervention of respectables and friends of both the parties, compromise has been effected with their free consent and without any pressure or undue influence from any quarter.

(3.) It is also mentioned in the report that pursuant to the order dtd. 7/5/2019, the petitioners had deposited Rs.10,000.00 with "Welfare Centre for persons with Speech and Hearing Impairment, Chandan Nagar, Sector-15, Phase-2, behind ITI, Gurugram, Bank Account No.0004340030000357, the Gurgaon Central Cooperative Bank Ltd or Bank Account No.1245010000518, United Bank of India and Rs.5,000.00 with "Prabh Asra" Bank A/c No.014894600000970, Yes Bank Branch SCO 151/152, Sector9-, Chandigarh, total Rs.15,000.00 as costs, as a pre-condition for recording of statements.