AJAY VIR SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition filed under Sec. 482 Cr.P.C., is for quashing of an FIR No.205, dtd. 28/4/2021, lodged under Ss. 420, 511 of IPC, registered at Police Station Zirakpur, District SAS Nagar (Mohali) (Annexure P-1), along with all consequential proceedings arising therefrom on the basis of a compromise dtd. 22/3/2022 (Annexure P-2), arrived at between the parties.

(2.) Vide order dtd. 25/3/2022, this Court had directed the parties to appear before Illaqa Magistrate/trial Court for getting their statements recorded with regard to the compromise dtd. 22/3/2022 (P-2).

(3.) The Illaqa Magistrate/trial Court was to submit a report in this regard giving certain details as enumerated in the said order.