RAJVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) This petition has been filed for quashing of FIR No.94 dtd. 7/7/2020, under Ss. 379-B, 420 IPC, registered at Police Station Moonak, District Sangrur, and all the subsequent proceedings arising therefrom, on the basis of compromise dtd. 14/7/2020 (Annexure P-2), arrived at between the parties.

(3.) In compliance thereof, the learned Sub-Divisional Judicial Magistrate, Moonak, Sangrur (Punjab), has submitted a report, vide letter dtd. 12/5/2021, which indicates 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.