PREET SINGH @ MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer has been made for quashing of complaint No. 46 dated 08.07.2016 titled as 'Rajinder Singh Vs. Sandeep and others" (Annexure P-2) and summoning order dated 03.08.2019 passed by learned Judicial Magistrate 1st Class, Dhuri (Annexure P-3) qua the petitioner on the basis of compromise dated 30.09.2019 (Annexure P-4).

(2.) Vide orders dated 07.11.2019, the trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity or otherwise of the compromise.

(3.) In compliance thereof, the learned Additional District and Sessions Judge, Sangrur, has submitted a report vide letter dated 10.12.2019 which indicates that the parties appeared before him 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, voluntarily and without coercion or undue influence.