RISHI KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, I intend to dispose of CRM-M-45251-2019, titled 1 of 5 Rs. as 'Rishi Kapoor alias Lucky and others Vs. State of Punjab and another', and CRM-M-45357-2019, titled as 'Vikas Ghai alias Vikas alias Bawa and others Vs. State of Punjab and others', as in both these petitions, prayers have been made for quashing of FIR No.69 dated 07.03.2018, registered at Police Station Division A, Amritsar, under Sections 323, 325 and 34 IPC, and DDR No.41 dated 08.03.2018, under Sections 452, 341, 427, 506, 148 and 149 IPC, registered at Police Station Division A, Amritsar, arising out of the aforesaid FIR, respectively, on the basis of compromise dated 21.09.2019 (Annexure P-3 in both these petitions), alongwith all the subsequent proceedings arising thereform.

(2.) Vide orders dated 24.10.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.

(3.) In compliance thereof, the learned Judicial Magistrate Ist Class, Amritsar, has submitted the separate reports vide letters dated 02.12.2019 which indicate that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the reports, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner.