VIKRAMJEET SINGH @ BIKRAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer has been made for quashing of FIR No. 92 dated 12.08.2019, registered at Police Station Sadar Ahmedgarh, District Sangrur, under Sections 279, 337, 338 and 427 IPC, on the basis of compromise/affidavit dated 14.09.2019 (Annexures P-2 and P-3), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide orders dated 19.09.2019, the trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity or otherwise of the compromise.

(3.) In compliance thereof, the Judicial Magistrate Ist Class, Malerkotla, has submitted a report vide letter dated 06.11.2019 which indicates that the parties appeared before him 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, voluntarily and without coercion or undue influence.