RAKESH SONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this petition under Sec. 482 of Cr.P.C, the petitioners pray for quashing the FIR No.13 dtd. 17/1/2019 (Annexure P-1), under Ss. 406, 420 of IPC, registered at Police Station Gobindgarh Mandi, District Fatehgarh Sahib, and all consequential proceedings arising therefrom, for the dispute between the parties stand resolved and a compromise, dtd. 1/12/2020 (Annexure P-3), in this regard has since been effected.

(2.) Vide order dtd. 13/8/2021, a Co-ordinate Bench of this Court had required the parties to appear before the CJM/Illaqua Magistrate on 17/9/2021, for getting their statements recorded to ascertain the execution as also the veracity of the alleged settlement. And, whereupon a report was to be submitted by the trial Court.

(3.) Accordingly, a report dtd. 26/10/2021, has been furnished by the Sub Divisional Judicial Magistrate, Amloh, which reads thus:-