Sukhwinder Singh alias Sukhi and Others vs State of Punjab and Another

Ritu Bahri, J.—Quashing of FIR No. 63 dated 28.3.2011 under Sections 420, 467, 468, 471 and 120B IPC registered at Police Station City Khanna, Police District Khanna, District Ludhiana (Annexure P1) is being sought on the basis of compromise dated 15.12.2012 (Annexure P-5). In compliance of the order dated 5.8.2013, status report dated 12.9.2013 has been filed by the Judicial Magistrate 1st Class, Khanna. As per this report, statement of the parties have been recorded to the effect that they have compromised the matter. The complainant and his attorney also stated that they have no objection if the FIR in the present case is quashed.

In view of the statements of the parties, the Court is satisfied that the compromise arrived at between the parties is genuine and without any pressure or coercion and no useful purpose would be served by continuing the criminal proceedings.

Consequently, in view of the above circumstances and in view of the judgment of the Hon''ble Supreme Court in the case of Madan Mohan Abbot Vs. State of Punjab, and the law laid down by the Full Bench of this Court in the case of Kulwinder Singh and Others Vs. State of Punjab and Another, , FIR No. 63 dated 28.3.2011 under Sections 420, 467, 468, 471 and 120B IPC registered at Police Station City Khanna, Police District Khanna, District Ludhiana (Annexure P1) is quashed with all consequential proceedings arising therefrom qua petitioners. Petition is disposed of.