AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 0186 dated 12.12.2015 registered under Sections 420 , 465 , 467 , 468 , 471 IPC (Section 120-B IPC added later on), Police Station Civil Lines, Bathinda, District Bathinda (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise dated 4.11.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 21.11.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, Chief Judicial Magistrate, Bathinda has submitted a consolidated report vide letter dated 4.1.2020 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and voluntary.