SHIV DAYAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing. 1. Petitioners have preferred this petition for quashing of FIR No.272 dated 04.12.2013 registered under Sections 365, 511, 279, 34 IPC at Police Station City-1, Abohar District Fazilka (Annexure P-1) and all the subsequent proceedings arising in pursuance thereof on the basis of compromise.

(2.) Vide order dated 21.01.2020, both the parties were directed to appear before the trial Court/Illaqa Magistrate on 04.02.2020 for recording their statements in the context of genuineness of the compromise in question.

(3.) As per report submitted by Sub Divisional Judicial Magistrate, Abohar, both the parties have appeared before the Court and have deposed in respect of genuineness of the compromise in question to the satisfaction of the Court. The Sub Divisional Judicial Magistrate, Abohar has also endorsed that the compromise so effected is genuine, voluntary and without undue influence.