ALAM @ BAANI 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.49 dated 04.03.2018, registered at Police Station City Gurdaspur, District Gurdaspur, under Section 379 of IPC on the basis of compromise (Annexure P-2), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide order dated 30.05.2019, 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 Chief Judicial Magistrate, Gurdaspur vide letter dated 08.08.2019 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.