AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.44 dated 19.06.2014 for the offences punishable under Sections 379 , 447 , 427 , 167 , 34 of the Indian Penal Code (' IPC ' for short), registered at Police Station Taragarh, District Pathankot and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 29.10.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dated 27.01.2020 has been submitted by the Judicial