Nachattar Singh and Another vs State of Punjab and Another

Jitendra Chauhan, J.—This petition u/s 482 of the Code of Criminal Procedure has been filed for quashing of F.I.R. No. 19 dated 5.3.2010,

registered under Sections 420, 465, 467, 468, 471 of the Indian Penal Code (for short, ''the IPC''), at Police Station Moonak, District Sangrur,

and all consequential proceedings arising there from, on the basis of compromise Annexure P-4 arrived at between the parties. While issuing the

notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded.

In compliance of the order dated 11.9.2012, report of SDJM, Moonak dated 29.9.2012, has been received to the effect that the parties have

arrived at an out of Court settlement and the said settlement is genuine and without any pressure. Statements of petitioners as well as the

complainants are attached with the said report.

Parties are present in person. In view of the above, this Court is of the opinion that no useful purpose would be served in continuing the

proceedings. In view of the law laid down by the Full Bench of this Court in re: Kulwinder Singh and others versus State of Punjab and another

2007(3) RCR (Crl.) 1052, the Court is competent to quash the proceedings on the basis of compromise. Accordingly, this petition is allowed and

F.I.R. No. 19 dated 5.3.2010, registered under Sections 420, 465, 467, 468, 471 of the Indian Penal Code (for short, ''the IPC''), at Police

Station Moonak, District Sangrur and all consequential proceedings arising therefrom are hereby quashed qua the petitioners.