KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of criminal complaint No.5875/2013 dated 19.05.2012, under Sections 420 , 467 , 471 and 120- IPC, titled as 'Gurnam Singh Vs. Kulwant Singh etc.' pending in the Court of the learned Judicial Magistrate Ist Class, Rupnagar, along with all the subsequent proceedings arising therefrom, on the basis of compromise dated 26.09.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 20.11.2019, 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 Judicial Magistrate Ist Class, Rupnagar, has submitted a report vide letter dated 21.12.2019 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.