AJAY PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.6 dtd. 10/1/2012, registered under Ss. 406, 498-A IPC, at Police Station Goraya, District Jalandhar and all the subsequent proceedings arising therefrom on the basis of compromise dtd. 18/2/2015 (Annexure P-2).

(2.) This Court vide order dtd. 11/5/2022 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 to the same, learned Judicial Magistrate First Class, Phillaur has sent its report dtd. 27/5/2022 to this Court. With the report, he has also annexed original statement of complainant-respondent No.2-Rajiv Klair and statement of the petitioner, namely, Ajay Pal Singh recorded on 24/5/2022 and statement of SI Jagdish Raj recorded on 27/5/2022. On the basis of the statements, learned Judicial Magistrate First Class, Phillaur has concluded in its report that compromise has been effected between the parties without any undue influence, coercion or pressure and the same is outcome of their own free will and volition. It is mentioned in the report that there is only one accused in the present case and nor he was declared proclaimed offender nor involved in any other case.