PARDEEP SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 122 dated 21.12.2017, registered under Sections 406 and 420 of the Indian Penal Code and Section 13 of the Punjab Prevention of Human Smuggling Act, 2012 (as amended) at Police Station Kotwali Nabha, District Patiala (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise/settlement agreement dated 26.07.2018 (Annexure P-3), entered into between the parties.

(2.) Mr. Joginder Pal Ratra, DAG, Punjab and Mr. Diwan S. Adlakha, who are present in Court, accept notice on behalf of the respondent-State and respondent No. 2/complainant, respectively.

(3.) The petitioner has also filed a petition under Section 438 Cr.P.C., i.e. CRM-M-500-2018, seeking grant of anticipatory bail and in pursuance to the notice of motion order in that case, the petitioner has paid the amount to respondent No. 2/complainant in installments on the various dates as noticed in the previous orders passed in the said petition. Vide order dated 15.01.2018 passed in aforesaid petition, the petitioner was granted interim anticipatory bail and he has joined the investigation. Since the parties have amicably settled their dispute, the case was referred to Mediation and Conciliation Centre of this Court for recording of the statement of the petitioner as well as respondent No. 2 Kusam Rani. The Mediator has recorded the statement of the parties and a settlement agreement dated 26.07.2018 has been reduced in writing. The terms and conditions of the said settlement agreement are as under: