KULWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.65 dated 21.08.2019 registered under Sections 325, 326, 323, 34 of Indian Penal Code at Police Station Tibber, District Gurdaspur (Annexure P/1) and all subsequent proceedings arising therefrom in view of the compromise (Annexure P/2).

(2.) The FIR has been registered on the statement of complainant-Gurnam Singh on the allegations that the accused-petitioners have caused simple and grievous injuries to him. Now with the intervention of respectable persons, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the trial court/Illaqa Magistrate for getting their statements recorded in support of the compromise. In pursuance of the direction, a report has been received from Addl. Chief Judicial Magistrate at Gurdaspur, stating that the compromise arrived at between the parties is without any pressure or coercion from anyone and the same is genuine one.