BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.89 dated 19.07.2013, under Sections 324 , 325 , 452 , 34 IPC, registered at Police Station Jhabhal, District Tarn Taran, alongwith all subsequent proceeding arising therefrom by setting aside the judgment of conviction and order of sentence dated 07.02.2018, passed by Additional Chief Judicial Magistrate, Tarn Taran, on the basis of compromise deed dated 25.04.2019 (Annexure P3).

(2.) Vide order dated 12.07.2019, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.

(3.) In compliance thereof, report dated 19.08.2019 from the Additional District and Sessions Judge, Tarn Taran, has been received through District and Sessions Judge, Tarn Taran, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.