Bahader Singh vs State of Punjab and anr

Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing FIR No.102, dated 04.05.2018 (Annexure P-1), under Sections

420/506 IPC at Police Station City South Moga, District Moga, and all subsequent proceedings arising therefrom, on the basis of compromise dated

19.06.2018 (Annexure P-2).

Pursuant to order dated 09.07.2018 of this Court, the parties appeared before the trial Court/Illaqa Magistrate on 17.07.2018 to get their statements

recorded. Learned Judicial Magistrate, Ist Class, Moga, has submitted her report vide letter bearing No.505, dated 19.07.2018 duly forwarded by

learned District and Sessions Judge, Moga, vide Endst. No.3651/SB, dated 02.08.2018.

According to the report, learned Judicial Magistrate, Ist Class, Moga, is satisfied that compromise entered into between the parties is genuine,

voluntary, without any coercion or undue influence with their free will.

Considering the report of learned Judicial Magistrate, Ist Class,

Moga, dated 19.07.2018 and the fact that the compromise will bring peace and harmony in relations between the parties, aforesaid FIR No.102, dated

04.05.2018 (Annexure P-1) and all subsequent proceedings arising therefrom, is quashed, subject to payment of costs of `10,000/-, out of which

`6,000/- shall be deposited with the Punjab State Legal Services Authority and `4,000/- with the Bar Council of Punjab and Haryana High Court within

two weeks from today, failing which this petition shall be deemed to be dismissed.

Disposed of accordingly.

List on 12.09.2018, for production of receipt with regard to deposit of aforesaid costs.