PARAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 Cr.P.C. is for quashing of F.I.R. No.0059 dtd. 6/5/2020, registered under Ss. 308, 323, 341, 506, 148 and 149 IPC at Police Station City Jagraon, District Ludhiana and all subsequent proceedings arising therefrom on the basis of compromise dtd. 19/11/2022.

(2.) This Court vide order dtd. 23/8/2023 had directed the parties to appear before the Trial Court/Illaqa Magistrate to get their statements recorded and the learned Magistrate was directed to send his/her report qua the genuineness of the compromise. Pursuant to the aforesaid order, parties have appeared before learned Sub Divisional Judicial Magistrate, Jagraon and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dtd. 6/10/2023 to the effect that the compromise has been effected between the parties voluntarily and without any coercion or undue influence.

(3.) Statement of respondents No.2 and 3-complainants, namely, Gurpreet Singh and Gurpreet Singh alias Gagan with regard to compromise were recorded before learned Magistrate on 18/9/2023. Learned State counsel as well as learned counsel for respondents No.2 and 3 have not disputed the factum of compromise between the parties.