BALBIR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioners, who are the accused persons in FIR No.48 dated 02.04.2020 under Sections 365/342/323/506/148/149/188 of the IPC registered at Police Station Sadar Jalandhar, District Police Commissionerate Jalandhar (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of compromise.

(2.) With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide Compromise (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Additional Chief Judicial Magistrate, Jalandhar, vide report dated 18.11.2020, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent No.2 is represented by his Counsel through Video Conferencing, who does not dispute the compromise.