PALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.0008 dated 17.01.2019, registered under Sections 406, 498-A and 120-B IPC at Police Station City Moga, District Moga, on the basis of a compromise which as per counsel was entered into between the parties.

(3.) Instant petition had come up for preliminary hearing before this Court on 01.09.2020 and while issuing notice of motion, parties were directed to appear before the Duty Magistrate concerned for recording of their statements in support of the compromise.