Punjab and Haryana High Court: The petition was filed by the petitioner under S. 482 CrPC for quashing an FIR under Section 420 IPC and S. 24 of the Immigration Act and the subsequent proceedings arising therefrom. The petitioner pleaded before the Court that compromise had already been reached between both the parties on the subject-matter of the case.
The parties had also submitted the report by the Magistrate to the effect that the compromise between the parties was found to be genuine on the basis of statements recorded by him. Considering the facts and circumstances of the case, Hari Pal Verma, J. cited the Full Bench judgment of the same Court in Kulwinder Singh v. State of Punjab, 2007 SCC OnLine P&H 792 which was further approved by Supreme Court in Gian Singh v. State of Punjab, (2012) 10 SCC 303 and decided to allow the petition. The Court finally ordered to quash the FIR as well as the subsequent proceedings. [Anu Sharma v. Union Territory of Chandigarh, 2017 SCC OnLine P&H 1698, decided on 18.07.2017]