RAM GOPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer has been made for quashing of FIR No. 142 dated 12.07.2016, registered at Police Station Chehratta, District Amritsar, under Sections 323 , 324 , 506 and 34 IPC, alongwith all the consequential proceedings arising therefrom on the basis of compromise/affidavit dated 23.11.2019 (Annexure P-2).

(2.) Vide orders dated 28.11.2019/13.01.2020, the parties were directed to appear before Illaqa Magistrate/trial Court for recording their statements with regard to the compromise and the Illaqa Magistrate/trial Court was directed to submit report with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Judicial Magistrate Ist Class, Amritsar, has submitted a report vide letter dated 28.02.2020 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 voluntarily, without any coercion or undue influence and the influence.