TIRATH RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.44 dtd. 23/2/2018, under Ss. 323 and 324 IPC, registered at Police Station Division No.3, Jalandhar, along with all the subsequent proceedings arising therefrom, on the basis of compromise dtd. 10/1/2020 (Annexure P-2), arrived at between the parties.

(2.) Vide order dtd. 24/2/2020 passed by this Court, the trial Court/Illaqa Magistrate had been directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise. Thereafter, another opportunity had been granted to the parties to record their statements vide order dtd. 17/3/2021 passed by a Coordinate Bench of this Court.

(3.) In compliance thereof, the learned Civil Judge (Junior Division)-cum-Judicial Magistrate, 1st Class, Jalandhar, has submitted a report, vide letter dtd. 17/5/2021, which indicates that the parties had appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner.