NEERAJ JOSHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.69 dated 02.04.2011 under Sections 406, 498-A, 420 IPC and Section 12 of the Passport Act, registered at Police Station Navi Baradari Jalandhar(Annexure P-l) and all the consequential proceedings arising therefrom on the basis of compromise-deed dated 26.04.2019 (Annexure P-2).

(2.) This Court vide order dated 22.08.2019 had directed the parties to appear before the Illaqa Magistrate to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise. However, statement of the parties could not be recorded as they failed to appear before the learned Magistrate to get their statements recorded. Again vide order dated 15.01.2020, one more opportunity was granted to the parties to get their statement recorded, in terms of the order dated 22.08.2019 passed by this Court and learned Magistrate was directed to forward the report to this Court.

(3.) Pursuant to the aforesaid order, parties have appeared before learned Judicial Magistrate 1st Class, Jalandhar and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dated 15.02.2020 to the effect that the compromise effected between the parties is genuine, voluntary and without coercion and undue influence.