AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.90 dtd. 18/8/2019, registered under Ss. 498-A, 406 IPC, at Police Station Dhariwal, District Batala on the basis of compromise dtd. 4/12/2019 (Annexure P-2).

(2.) In pursuance to the same, learned Chief Judicial Magistrate, Gurdaspur has sent its report dtd. 6/5/2022 to this Court. With the report, he has also annexed original statement of complainant-respondent No.2- Harneet Kaur and statement of the petitioner, namely, Amandeep Singh recorded on 4/5/2022 and statement of ASI Rajinder Kumar recorded on 1/7/2020. On the basis of the statements, learned Chief Judicial Magistrate, Gurdaspur has concluded in its report that the compromise is genuine, voluntary and without any coercion or undue influence. It is mentioned in the report that there is only one accused in the present case and he has never been declared proclaimed offender.

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