BALJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) On 13.02.2013 the following order was passed:-

(2.) Thereafter, the report of the Judicial Magistrate 1 st class, Ludhiana dated 06.03.2013 has been received whereby the Magistrate had mentioned that the parties had appeared before her and had attested to the fact that a compromise had indeed taken place between them and that the compromise had been executed voluntarily and without any pressure.

(3.) Learned Addl.AG has also stated that no other case is pending against any of the parties.