SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 268 dated 17.12.2016 registered under Sections 323, 452, 427, 506, 34 IPC, Police Station Civil Lines Patiala, District Patiala (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise dated 24.10.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 19.11.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, learned Judicial Magistrate Ist Class, Patiala has submitted a consolidated report vide letter dated 10.12.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the parties have suffered the statements voluntarily, without any pressure, threat or coercion.