RACHHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of FIR No.116 dated 13.10.2019, under Sections 452 , 323 , 324 , 148 , 149 IPC (Section 326 IPC added later on), registered at Police Station Dhariwal, District Gurdaspur, on the basis of compromise dated 18.12.2019 (Annexure P2) alongwith all subsequent proceeding arising therefrom.

(2.) Vide order dated 17.01.2020, the trial Court was directed to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court. Upon instructions of ASI Jagdeep Singh, learned State counsel has also submitted that no other criminal case is pending against the petitioners.

(3.) In compliance thereof, report dated 05.02.2020 from the Chief Judicial Magistrate, Gurdaspur, has been received through District and Sessions Judge, Gurdaspur, in which, it has been submitted that the compromise is genuine and there was no undue influence or coercion from any side.