PREM CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Sec. 482, Cr.P.C., has been filed by the petitioner, for quashing of FIR No. 346, dtd. 14/7/2021 (Annexure P-1), for the offences punishable under Sec. 326-B of IPC, at Police Station City Barnala, District Barnala, and all the consequential proceedings arising therefrom, on the basis of compromise/affidavit dtd. 16/7/2021 (Annexure P-2).

(2.) Vide order dtd. 3/8/2021, the affected parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise. The trial Court/Illaqa Magistrate was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the order dtd. 3/8/2021, passed by this Court, the parties have appeared before learned Judicial Magistrate Ist Class, Barnala, and as per report dtd. 13/8/2021, submitted to this Court, both the parties have got recorded their respective statements in Court. The operative part of the report received from learned Court below is as under:-