SANJEEV KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of FIR No.197 dated 26.07.2019, registered at Police Station Sadar Amritsar, District Amritsar City, under Sections 452, 506, 323, 34 of IPC on the basis of compromise dated 30.09.2019 (Annexure P-2), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide order dated 17.10.2019, 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 Additional Chief Judicial Magistrate, Amritsar vide letter dated 04.12.2019 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.