SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.25 dated 29.03.2017, registered at Police Station SBS Nagar, District Ludhiana, under Sections 323 , 324 , 341 , 506 , 427 , 148 and 149 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 08.11.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 28.11.2019 passed by this Court, 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, Ludhiana, has submitted a report vide letter dated 10.01.2020 which indicates that the parties appeared before the Magistrate and got their respective statements recorded 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.