KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer has been made for quashing of FIR No. 202 dated 29.12.2018, registered at Police Station Chhajali, District Sangrur, under Sections 458 , 323 , 148 and 149 IPC, on the basis of compromise dated 10.01.2019 (Annexure P-2).

(2.) Vide orders dated 21.01.2019/01.05.2019 passed by a Coordinate Bench of this Court, the parties were directed to appear before Illaqa Magistrate/trial Court for recording their statements with regard to the compromise and the Illaqa Magistrate/trial Court was directed to submit report with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Judicial Magistrate Ist Class, Sunam, has submitted a report vide letter dated 13.06.2019 which indicates that the parties appeared before him 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, voluntary and without coercion or undue influence.