VIKASH BHARDWAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.112 dated 03.11.2006, under Sections 420, 467, 468, 120-B IPC, registered at Police Station Zirakpur, District SAS Nagar (Mohali), on the basis of compromise deed dated 28.9.2019 (Annexure P2) alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 14.10.2019, 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 23.11.2019 from the Judicial Magistrate Ist Class, Dera Bassi, has been received through District and Sessions Judge, SAS Nagar (Mohali), with statement of parties, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.