BHOLA SINGH SARPANCH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.73 dated 01.08.2019, registered at Police Station Sadar Budhlada, District Mansa, under Sections 452 , 323 , 148 , 149 and 336 IPC and Section 27 of the Arms Act, 1959, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 28.08.2019 (Annexure P-2).

(2.) Vide order dated 22.11.2019, 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 Sub Divisional Judicial Magistrate, Budhlada, has submitted a report vide letter dated 03.01.2020 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.