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Judgment
8 paragraphs · 359 wordsJasjit Singh Bedi, J
The prayer in this petition is for quashing of an FIR No.0280 dated 18.12.2024 (Annexure P-1) registered under Sections 420 and 120-B of the IPC, 1860 and Section 13 of the Punjab Travel Professionals (Regulation) Act, 2014 at Police Station Sadar Amritsar along with all consequential proceedings arising therefrom on the basis of a compromise arrived at between the petitioner and respondent No.2.
Vide order dated 04.09.2025, this Court had directed the parties to appear before Illaqa Magistrate for getting their statements recorded with regard to the compromise dated 08.07.2025 (Annexure P-2).
The Illaqa Magistrate/trial Court was to submit a report in this regard giving certain details as enumerated in the said order.
Pursuant to the order dated 04.09.2025 passed by this Court, the parties have appeared before the learned Additional Chief Judicial Magistrate, Amritsar and as per the report dated 30.10.2025 submitted to this Court, both the parties have got recorded their respective statements in Court.
A perusal of the aforesaid report would show that the parties have effected a genuine compromise without there being any pressure, coercion or undue influence. In view of the compromise there is a remote possibility of the complaint coming forward to support the prosecution case. The powers under Section 482 Cr.PC can be exercised in such like situation in order to prevent unnecessary vagaries of criminal trial to be faced by the parties, when there are remote chances of conviction of the accused. The compromise in question is found to be fully in consonance with the direction issued by the Court in "Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR (Criminal) 1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.) 543".
In view of the aforesaid report of the learned Additional Chief Judicial Magistrate, Amritsar accompanied by statements of both the parties, the FIR No.0280 dated 18.12.2024 (Annexure P-1) registered under Sections 420 and 120-B of the IPC, 1860 and Section 13 of the Punjab Travel Professionals (Regulation) Act, 2014 at Police Station Sadar Amritsar along with all consequential proceedings arising therefrom are hereby quashed qua the petitioners.
Petition stands disposed of.