GURBAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through this petition, the petitioners seek quashing of FIR No.117 dated 15.09.2018, registered at Police Station Doraha, Police District Khanna, District Ludhiana, under Sections 406 and 498-A IPC, and all the subsequent proceedings arising therefrom, on the basis of affidavit dated 28.01.2020 (Annexure P-3).

(3.) Vide order dated 27.08.2020, the Illaqa Magistrate/trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity or otherwise of the compromise.