BEANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 255 of 2010 dated 4.9.2010 registered under Sections 420 , 465 , 467 , 468 , 471 IPC, Police Station Focal Point, Ludhiana, District Ludhiana (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise (Annexures P-2 and P-3) arrived at between the parties.

(2.) Vide order dated 4.10.2019, 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, the Judicial Magistrate Ist Class, Ludhiana has submitted a consolidated report vide letter dated 29.11.2019 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 valid.