TARLOCHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 482 of Cr.P.C. for quashing of FIR No.205 dtd. 7/11/2020 registered under Ss. 406 and 420 of the Indian Penal Code, 1860 at Police Station Samrala, District Ludhiana (Annexure P-1) and all the subsequent proceedings arising therefrom on the basis of compromise effected between the parties in the Mediation and Conciliation Centre of this Court dtd. 30/7/2021 (Annexure P-2).

(2.) The Hon'ble High Court vide order dtd. 5/7/2021 has referred the case bearing CRM-M-22956 of 2021 titled as 'Satveer Singh Sekhon Vs. State of Punjab', to the Mediation and Conciliation Centre of this Court. for exploring the possibility of an amicable settlement. Further vide this order. the Hon'ble High Court has also directed that the co-accused Tarlochan Singh shall also participate in the mediation proceedings.

(3.) The undersigned was appointed as Mediator for the aforesaid matter. The mediation sessions were held with the parties on 19/7/2021, 26/7/2021, 29/7/2021 and 30/7/2021 through virtual proceedings. However, for scribing signatures on the present settlement, the parties have come present in person.