HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.164 dated 25.07.2019, under Sections 307 , 341 , 323 , 427 , 148 , 149 and 506 IPC and Section 25 of the Arms Act, 1959, registered at Police Station Samrala, Ludhiana, along with all subsequent proceedings arising therefrom, on the basis of compromise dated 11.10.2019 (Annexure P-2).

(2.) Vide order dated 22.11.2019, 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 Sub Divisional Judicial Magistrate, Samrala, has submitted a report vide letter dated 15.01.2020 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.