HARMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.88 dated 14.05.2020 registered under Sections 420, 120-B of Indian Penal Code and Section 66 (D) of the Information and Technology Act, 2000 at Police Station Kotwali Nabha, Tehsil Nabha, District Patiala (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2).

(2.) The FIR has been registered on the statement of complainant-Jashanpreet Kaur. Now with the intervention of respectable persons, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the trial court/Illaqa Magistrate for getting their statements recorded in support of the compromise. In pursuance of the direction, a report has been received from Sub Divisional Judicial Magistrate at Nabha, stating that the compromise arrived at between the parties is without any pressure or coercion from anyone and the same is genuine one.