HARJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of Cross case G.D.No.32 dated 12.06.2019, registered at Police Station Badni Kalan, District Moga, under Sections 325, 323, 148, 149 of IPC in case FIR No.066 dated 12.06.2019, registered at Police Station Badni Kalan, District Moga, under Sections 324, 323, 148, 149 of IPC, 1860 on the basis of compromise which is reflected from affidavit dated 27.09.2019 (Annexure P-3), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide order dated 24.10.2019, 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 Sub Divisional Judicial Magistrate, Nihal Singh Wala vide letter dated 04.01.2020 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.