MONIKA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.21 dated 10.03.2019 registered under Sections 420, 506, 34 IPC and Section 3 of Banning of Money Circulation and Prize Chits Money Act, 1978 at Police Station Dayalpura, Tehsil Phul, District Bathinda as well as all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) Vide order dated 29.05.2019, following order was passed:-

(3.) In compliance of the aforesaid order, both the parties have appeared before Judicial Magistrate First Class, Phul and the Court has reported in the following manner:-