SHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.57 dated 03.06.2019, registered at Police Station Sadar, District Gurdaspur, under Sections 326 , 324 , 323 , 341 , 506 and 34 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 22.08.2019 (Annexure P-2).

(2.) Vide order dated 18.11.2019, the trial Court/Illaqa Magistrate 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 Chief Judicial Magistrate, Gurdaspur, has submitted a report vide letter dated 17.12.2019, 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 without any pressure or coercion from any corner.