AMANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of FIR No.31 dated 08.02.2015, registered at Police Station Jamalpur, District Ludhiana, under Sections 365, 120-B of IPC on the basis of settlement/compromise dated 22.05.2019 (Annexure P-3), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide order dated 25.09.2019, the Illaqa Magistrate/trial Court was directed to submit a report with regard to the authenticity and genuineness of compromise after recording statement of all the affected parties.

(3.) In compliance thereof, the Judicial Magistrate Ist Class, Ludhiana vide letter dated 27.01.2020 has submitted that the complainant and the accused persons with the intervention of the Mediation Centre of this Court have compromised the matter and compromise in question is genuine, voluntary and without any coercion or undue influence. The statements of the parties were recorded accordingly.