AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of the COVID-19 pandemic.

(2.) The petitioners have invoked inherent jurisdiction of this Court by way of filing petition under Section 482 Cr.P.C., thereby making prayer for quashing of FIR No.22 dated 07.06.2020, under Sections 354, 323, 506, 148 and 149 IPC, registered at Police Station Airport, District Amritsar and all subsequent proceedings arising therefrom, on the basis of compromise.

(3.) On 10.09.2020, notice of motion was issued and parties were directed to appear before the Trial Court/Illaqa Magistrate and and get their statements recorded with regard to arrival of compromise between them. The Trial Court was directed to record the statements of all the concerned and send the report regarding genuineness of the compromise.