AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.71 dated 03.04.2018, registered at Police Station Sadar Tarn Taran, District Tarn Taran, under Sections 379, 506 and 323 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise deed (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 09.09.2019, the trial Court/Illaqa Magistrate was directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.

(3.) In compliance thereof, the learned Additional Chief Judicial Magistrate, Tarn Taran, has submitted a report vide letter dated 15.11.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner.