Nirmal Singh @ Nimma and another vs State of Punjab and another

By way of filing this petition, the petitioners seek quashing of FIR No.71 dated 21.4.2016 registered under Sections 406, 420 and 120-B of Indian

Penal Code, 1860 at Police Station Nakodar, District Jalandhar Rural and all consequential proceedings emanating therefrom on the basis of a

compromise having been effected between the parties.

Vide order dated 20.12.2017, the parties had been directed to appear before the trial Court so as to get their statements recorded qua the factum of

compromise.

Report of learned Judicial Magistrate 1st Class, Nakodar has been received to the effect that the statements of the complainant and also of the

accused/petitioners have been recorded to the effect that they have compromised the matter amongst themselves. The complainant Harwinder Singh

@ Jinda has categorically stated that he has no objection in case the FIR is quashed. The learned Judicial Magistrate 1st Class, Nakodar has

specifically opined that the parties have entered into compromise voluntarily and without there being any pressure, coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder Singh

and others Vs. State of Punjab, the present petition is allowed and FIR No.71 dated 21.4.2016 registered under Sections 406, 420 and 120-B of Indian

Penal Code, 1860 at Police Station Nakodar, District Jalandhar Rural and all the consequent proceedings arising therefrom are hereby quashed qua

the petitioners.