MUKHTIAR 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.157 dtd. 16/10/2016 registered under Ss. 167 and 120-B IPC at Police Station City Samana, District Patiala and all consequential proceedings arising therefrom, on the basis of compromise dtd. 27/10/2016 (Annexure P-2).

(2.) Pursuant to order dtd. 12/2/2018 passed by this court, reply on behalf of State by way of affidavit of Rajwinder Singh, PPS, Deputy Superintendent of Police, Samana and reply by way of affidavit of Jaskiran Singh, Director, Rural Development and Panchayats, Punjab have already been filed. Same are taken on record.

(3.) Vide order dtd. 9/4/2019, 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 Sub Divisional Judicial Magistrate, Samana, dtd. 3/5/2019, 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.