GURSEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.141 dated 02.11.2018 under Sections 498-A and 406 IPC registered at Police Station Jhunir, District Mansa (Annexure P-1) and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) This Court vide order 29.10.2019 had directed the parties to appear before the Illaqa Magistrate/Trial Court to get their statements recorded with regard to compromise so arrived and learned Illaqa Magistrate/Trial Court was directed to submit its report regarding the genuineness of the compromise so effected on the basis of statements so recorded.

(3.) Pursuant to the aforesaid order, the parties have appeared before Sub Divisional Judicial Magistrate, Sardulgarh and got their statements recorded. Learned Magistrate has forwarded her report dated 07.01.2020 to the effect that the compromise arrived at between the parties is genuine and voluntary and the same is not the result of any pressure, coercion or undue influence.