MOHAMAD SAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By means of the instant petition, prayer is sought for quashing of case FIR No. 141 dtd. 4/9/2019 under Ss. 365 read with Sec. 34 IPC registered at Police Station Subhanpur, District Kapurthala (Annexure P-1) and all consequential proceedings arising therefrom, on the strength of compromise dtd. 18/9/2019 (Annexure P-2) entered between parties.

(2.) The case came up for hearing on 6/7/2021, when the parties were directed to appear before the Illaqa Magistrate to get their statements recorded with regard to the genuineness of the compromise and the Illaqa Magistrate was required to submit a report as to whether the compromise have been effected without any undue influence or coercion.

(3.) The statement of the parties was eventually recorded by the Judicial Magistrate on 6/9/2021 and a report in this regard was furnished. The extract of the said report submitted vide letter No. 466 dtd. 8/9/2021 is as under: