SIMSON ANAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.213 dated 07.10.2016, under Sections 406 and 420 IPC and Section 24 of the Immigration Act, 1983, registered at Police Station Nakodar, District Jalandhar Rural, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 06.07.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 18.07.2019, 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 Sub Divisional Judicial Magistrate, Nakodar, has submitted a report vide letter dated 09.08.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and voluntarily.