VASU CHAOUDHARY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.210 dated 13.09.2019, under Sections 379-B , 323 , 324 , 34 IPC, registered at Police Station City Kharar, on the basis of compromise dated 16.09.2019 (Annexure P2) alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 23.10.2019 and 15.01.2020, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.

(3.) In compliance of orders dated 23.10.2019 and 15.01.2020 a comprehensive report dated 03.02.2020 from the Sub Divisional Judicial Magistrate, Kharar, has been received through District and Sessions Judge, SAS Nagar (Mohali), in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.