GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.214 dtd. 1/12/2015, under Ss. 406, 498-A IPC, 1860, registered at Police Station Phase-I, Mohali, District SAS Nagar (Mohali), and all the subsequent proceedings arising therefrom on the basis of compromise dtd. 21/12/2020 (Annexure P-2).

(3.) This Court vide order dtd. 12/1/2021, directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements, as contended before the Court, and the Illaqa Magistrate/trial Court was also directed to send its report.