GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through this petition, the petitioner seeks quashing of FIR No.49 dated 30.05.2019, registered at Police Station Bassi Pathana, District Fatehgarh Sahib, under Sections 324, 341 and 506 IPC, and all consequential proceedings arising therefrom, including the charge-sheet dated 04.12.2019, on the basis of compromise dated 05.11.2019 (Annexure P-3) arrived at between the parties.

(3.) Vide orders dated 28.02.2020 and 12.07.2021 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.