DINESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Lawyers are abstaining from work today.

(2.) This Court vide order dtd. 6/9/2022 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.

(3.) In pursuance to the same, learned Judicial Magistrate Ist Class, Amritsar has sent the report dtd. 23/9/2022 to this Court. With the report he has also annexed the photocopy of statement of respondent No.2-Ashima Rahi; joint statement of petitioners namely, Dinesh Kumar, Raj Kumar, Rekha recorded on 21/9/2022 and also statement of ASI Gurdial Singh recorded on 22/9/2022. On the basis of the statements, learned Judicial Magistrate Ist Class, Amritsar has concluded in the report that the compromise effected between the parties is genuine, without any undue influence or coercion. It has further mentioned that none of the accused was declared proclaimed offender in this case.