RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.38 dated 13.09.2019 (Annexure P-1) under Sections 406 and 420 of Indian Penal Code, 1860, Section 24 of Immigration Act, 1924 and Section 13 of Punjab Travel Professionals (Regulation) Act, 2014 registered at Police Station Pojewal, District Shaheed Bhagat Singh Nagar and all the consequent proceedings arising therefrom, on the basis of compromise dated 18.09.2019 (Annexure P-2) arrived at between the parties.

(2.) Reply by way of affidavit of Deputy Superintendent of Police, Sub Division Balachaur, District Shaheed Bhagat Singh Nagar on behalf of respondent No.1, has been filed. The same is taken on record. Vide order dated 18.11.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Sub-Divisional Judicial Magistrate Balachaur (Shaheed Bhagat Singh Nagar) has submitted a consolidated report, vide letter dated 03.02.2020 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 without any pressure or coercion from any corner.