PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.239 dated 13.12.2016, registered at Police Station Maur, District Bathinda, under Sections 430, 447, 427, 506 and 34 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 13.07.2019 (Annexure P-2).

(2.) Vide order dated 22.07.2019, 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, Talwandi Sabo, has submitted a report vide letter dated 17.09.2019 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. It is also stated in the report that there are four accused in the present FIR. Out of them, accused- Raj Singh expired on 25.06.2019.