MAHINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Mahinder Singh has approached this Court by way of filing the present petition for quashing of FIR No.173 dated 05.10.2014 registered under Sections 341, 354 and 506 Penal Code at Police Station Sadar Khanna, District Khanna as well as charge sheet dated 22.01.2015 along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) The FIR, in question, was registered on the basis of complaint made by respondent No.2-Paramjit Kaur. However, during pendency of the proceedings, a compromise has been arrived at between the parties, which was reduced into writing on 10.09.2015. It has been mentioned in the compromise deed that the compromise is as per free will and consent of the parties.

(3.) Notice of motion was issued in the present case on 24.12.2015 and parties were directed to appear before the Illaqa Magistrate for recording of their statements with regard to compromise.