GURTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.202 dated 28.09.2017, under Sections 324, 323, 34 IPC (Section 326 IPC added later on), registered at Police Station Baghapurana, District Moga, on the basis of compromise dated 30.07.2019 (Annexure P2) alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 21.08.2019, 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 19.09.2019 from the Sub Divisional Judicial Magistrate, Baghapurana, has been received through District and Sessions Judge, Moga, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.