ANAND KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.105 dated 10.05.2019 under Sections 354 , 458 , 506 , 384 IPC and Section 12 POSCO Act registered at Police Station City Kapurthala, District Kapurthala (Annexure P-1) and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) This Court vide order 29.10.2019 had directed the parties to appear before the Illaqa Magistrate/Trial Court to get their statements recorded with regard to compromise so arrived and learned Illaqa Magistrate/Trial Court was directed to submit its report regarding the genuineness of the compromise so effected on the basis of statements so recorded.

(3.) Pursuant to the aforesaid order, the parties have appeared before Additional District and Sessions Judge, Kapurthala and got their statements recorded. Learned Additional Sessions Judge has forwarded her report dated 13.12.2019 to the effect that the compromise arrived at between the parties is genuine and voluntary and the same is not the result of any pressure, coercion or undue influence.