SARBJIT 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. 62 dated 15.4.2018, registered under Sections 420, 465, 467 and 468 IPC, at Police Station City Hoshiarpur and all consequential proceedings arising therefrom, on the basis of compromise dated 18.8.2019 (Annexure P-1).

(2.) Vide order dated 26.8.2019, 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, Hoshiarpur, dated 1.11.2019, 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.