DAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.108 dtd. 26/7/2020, registered under Sec. 420 IPC, at Police Station Sultanwind, District Police Commissionerate Amritsar, Punjab, and all the subsequent proceedings arising therefrom, on the basis of compromise dtd. 4/5/2021 (Annexure P-2) arrived at between the parties.

(2.) Vide order dtd. 12/7/2021 passed by this Court, the trial Court/Illaqa Magistrate had been directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.

(3.) In compliance thereof, the learned Judicial Magistrate Ist Class, Amritsar, has submitted a report, vide letter dtd. 21/9/2021, indicating that the parties had 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.