PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.2 dated 16.03.2015, under Sections 420 , 465 , 467 , 468 , 471 and 193 IPC, registered at Police Station NRI PS, Hoshiarpur, on the basis of compromise dated 10.10.2019 (Annexure P2) alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 19.10.2019, 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 28.11.2019 from the Judicial Magistrate Ist Class, Hoshiarpur, has been received through District and Sessions Judge, Hoshiarpur, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.