JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.226 dtd. 20/10/2019 under Ss. 498- A, 406, 354-A IPC registered at Police Station, City South, District Moga and all the subsequent proceedings arising therefrom on the basis of the compromise dtd. 13/12/2021(Annexure P-2).

(2.) This Court vide orders dtd. 17/12/2021/2/5/2022 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 of the same, learned CJM, Moga and learned JMIC, Moga sent two reports dtd. 24/1/2022 and 12/5/2022 to this Court.