RAJINDER GHOTRA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr.P.C. for quashing of FIR No. 6 dated 16.1.2013 registered for the offences under Sections 420, 467, 468, 470, 471 and 120 -B IPC at Police Station Bholath, District Kapurthala and all the subsequent and consequential proceedings arising therefrom, on the basis of compromise (Annexure -P2). On 29.8.2013, learned Chief Judicial Magistrate was directed to send a report with regard to the genuineness or otherwise of the compromise (Annexure -P2) after recording the statements of all the concerned parties.

(2.) IN compliance with the above, the learned Additional Chief Judicial Magistrate, Kapurthala has sent her report vide letter dated 6.9.2013, wherein statements of complainant -Pardeep Kaur and petitioner -Rajinder Ghotra have been recorded. The complainant admitted the factum of compromise with the petitioner. She has also admitted that said compromise was effected without any threat, pressure or coercion.

(3.) I have heard learned counsel for the parties.