- (1.) This order proposes to dispose of two Criminal Misc.petitions i.e. Criminal Misc.M-No.16460 of 2011 titled as "Mahender Singh versus State of Punjab & anr." and Criminal Misc.M-No.15268 of 2012 titled as "Manjeet Singh versus State of Punjab & anr."
(2.) The petitioner has approached this Court by way of instant petitions under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.105 dated 03.07.2010 under Sections 420,120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Kotwali Nabha, District Patiala and the consequential proceedings arising therefrom, on the basis of compromise (Annexures P-5 and P-6). Notice of motion was issued.
(3.) In compliance of the order dated 16.05.2012 passed by this Court in Criminal Misc.M-No.16460 of 2011, the parties got their statements recorded before the learned trial court. Consequently, report dated 14.06.2012 sent by the learned Sub-Divisional Judicial Magistrate, Nabha, has been received which is available on record of the case alongwith the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.;