MOHIT GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.15 dated 18.01.2016 under Sections 406 , 498-A IPC, registered at Police Station City Sangrur, District Sangrur(Annexure P-1) and all the consequential proceedings arising therefrom on the basis of compromise dated 17.12.2019(Annexure P-2).

(2.) This Court vide order dated 28.01.2020 had directed the parties to appear before the trial Court/Illaqa Magistrate to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.

(3.) Pursuant to the aforesaid order, the parties have appeared before learned Chief Judicial Magistrate, Sangrur and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dated 26.02.2020 to the effect that the compromise has been arrived at voluntarily and without any pressure or coercion between them.