HARBHAGWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.114 dated 12.09.2018 under Sections 406 , 498-A , 307 , 342 , 323 , 506 , 34 IPC, registered at Police Station City Jalalabad, District Fazilka(Annexure P-1) and all the consequential proceedings arising therefrom on the basis of compromise dated 15.07.2019(Annexure P-2).

(2.) Since no one is present on behalf of the parties and it being a matrimonial dispute, no prejudice is going to be caused to the parties as the matter has been compromised between them.

(3.) This Court vide order dated 19.07.2019 had directed the parties to appear before the trial Court/Illaqa Magistrate to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.