SAKSHAM GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.162 dtd. 23/9/2017, registered under Ss. 406, 498-A IPC, at Police Station Kharar, SAS Nagar Mohali on the basis of compromise dtd. 14/12/2021 (Annexure P-2).

(2.) In pursuance to the same, learned Judicial Magistrate First Class, Kharar has sent its report dtd. 23/2/2022 to this Court. With the report, she has also annexed original statement of complainant-respondent No.2-Aditi Goel recorded on 10/3/2022 and joint statement of the petitioners, namely, Saksham Gupta, Bharat Bhushan and Madhu Gupta recorded on 15/2/2022 and statement of ASI Gurnam Singh recorded on 22/3/2022. On the basis of the statements, learned Judicial Magistrate First Class, Kharar has concluded in its report that the compromise is genuine, voluntarily and out of free will of the parties. It is mentioned in the report that there is no other accused in the present case except the present petitioners. It is further mentioned in the report that neither the accused were declared proclaimed offender nor involved in any other case.

(3.) I have heard learned counsel for the parties, perused the record and the report sent by learned Judicial Magistrate First Class, Kharar.