MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.02 dated 03.01.2017, under Sections 324, 506, 326, 201 IPC, registered at Police Station Sadar Ahmedgarh, District Sangrur, on the basis of compromise which is reflected from the affidavit Annexure P2 alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 16.09.2019, 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 thereof, report dated 02.11.2019 from the Judicial Magistrate Ist Class, Malerkotla, has been received through District and Sessions Judge, Sangrur, with statement of parties, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.