RAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of FIR No.85 dated 18.05.2012, registered at Police Station Sadar, District Patiala, under Sections 452 , 324 , 323 , 506 , 148 , 149 IPC (later on charge framed under Sections 324 , 323 , 506 , 427 , 201 & 34 of IPC) on the basis of compromise (Annexure P-2), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide order dated 08.07.2019, the Illaqa Magistrate/trial Court was directed to submit a report with regard to the authenticity and genuineness of compromise after recording statement of all the affected parties.

(3.) In compliance thereof, the Addl. Chief Judicial Magistrate, Patiala vide letter dated 04.09.2019 has submitted that the compromise in question is genuine, voluntary and without any coercion or undue influence. The statements of the parties were recorded accordingly.