HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.10 dtd. 2/10/2018 under Ss. 420, 406, 498-A IPC registered at Police Station Women, District Ludhiana (Rural) and all the subsequent proceedings arising therefrom on the basis of the compromise (Annexure P-2).

(2.) Learned counsel for the petitioners has handed over a demand draft of Rs.3,50,000.00 to respondent no.2, who is present in person.

(3.) This Court vide orders dtd. 19/7/2021 directed the parties to appear before the Illaqa/Duty Magistrate for recording their statements, as contended before the Court, and the Illaqa/Duty Magistrate was also directed to send its report.