Gurwinder Singh vs State Of Punjab And Anr

Manisha Batra, J

The present petition has been filed for quashing of the complaint case i.e. NACT 332 of 2022 dated 25.07.2022 titled as 'Teja Singh vs. Gurwinder Singh', under Section 138 of Negotiable Instruments Act (Annexure P-1) and all other consequent proceedings arising therein on the basis of compromise dated 01.10.2025 (Annexure P-6).

This Court vide order dated 19.02.2026 had directed the parties to appear before the trial Court to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared before the learned Judicial Magistrate Ist Class, Mansa and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted copy of report dated 17.04.2026 to the effect that the compromise has been effected between the parties voluntarily and without any coercion or undue influence.

Learned State counsel as well as counsel for respondent No.2 have not disputed the factum of compromise between the parties.

In view of the above, no useful purpose would be served to continue with the proceedings before the trial Court in the instant FIR.

Following the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Versus State of Punjab and another 2007 (3) RCR (Criminal) 1052 and approved by the Hon'ble Supreme Court in Gian Singh Versus State of Punjab and others (2012) 10 SCC 303, this petition is allowed and complaint case i.e. NACT 332 of 2022 dated 25.07.2022 titled as 'Teja Singh vs. Gurwinder Singh', under Section 138 of Negotiable Instruments Act (Annexure P-1) and all other consequent proceedings arising therein on the basis of compromise dated 01.10.2025 (Annexure P-6) are quashed qua the petitioner.