GURLABH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioners, who is the accused in F.I.R No.0072, dated 24.07.2018, under Section 295-A of the Indian Penal Code, registered at Police Station City-2 Mansa, District Mansa (Annexure P-1), has prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of compromise.

(2.) With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide Compromise (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Chief Judicial Magistrate, Mansa (Duty), vide report dated 18.04.2019, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent No.2 is represented by his Counsel through Video Conferencing, who does not dispute the compromise.