SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.148 dated 24.12.2018, registered at Police Station Bhindi Saidan, Amritsar Rural, under Sections 325 , 324 , 323 , 506 , 379 , 148 and 149 IPC and Section 326 IPC (added later on), and all the subsequent proceedings arising therefrom, on the basis of compromise dated 09.08.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 13.09.2019 passed by a Coordinate Bench, 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, Ajnala, has submitted a report vide letter dated 02.11.2019 which indicates that the parties appeared before the Magistrate and got their respective statements recorded 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.