AI Structured Summary
Not yet generated for this judgment
Judgment
Through this petition under Section 482 Cr.P.C., prayer has
been made for quashing FIR No. 26 dated 21.01.2017 (Annexure P-1)
registered under Sections 407 and 411 read with Section 34 IPC at Police
Station Division No. 6, Industrial Area, District Ludhiana and all
subsequent proceedings arising therefrom, on the basis of compromise dated
21.02.2017 (Annexure P-2) effected between the parties.
Vide order dated 05.04.2017, parties were directed to appear
before the Illaqa Magistrate to get their statements recorded for compromise
with a direction to the Illaqa Magistrate to furnish a report qua veracity of
the compromise.
Consequently, parties appeared before the Judicial Magistrate
Ist Class, Ludhiana and got recorded their statements qua compromise.
Report from the Judicial Magistrate Ist Class, Ludhiana, vide covering letter
No. 644 dated 04.05.2017, duly forwarded by learned District and Sessions
Judge, Ludhiana, vide letter No. 1488/EC dated 05.05.2017, has also been
received. According to the report of the learned Judicial Magistrate Ist
Class, Ludhiana, the compromise between the parties is voluntary, genuine,
and without any pressure.
In view of the totality of the facts and circumstances and
considering the fact that the compromise will bring harmony in relations
between the parties, the petition is accepted and the aforesaid FIR No. 26
dated 21.01.2017 (Annexure P-1) and all subsequent proceedings arising
therefrom, qua the petitioners, is quashed.