ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition is for quashing of FIR No.188 dtd. 8/12/2018 under Ss. 420, 120-B IPC registered at Police Station Chhajali, District Sangrur and all the consequent/subsequent proceedings arising therefrom on the basis of a compromise (P-2) arrived at between the parties.

(2.) Vide order dtd. 18/3/2019 this Court had directed the parties to appear before Illaqa Magistrate for getting their statements recorded with regard to the compromise (Annexure P-2) and the Illaqa Magistrate/trial Court was to submit a report in this regard giving certain details as enumerated in the said order.

(3.) Pursuant to the order dtd. 18/3/2019 passed by this Court, the parties have appeared before the Judicial Magistrate Ist Class, Sunam and as per the report dtd. 19/3/2019 submitted to this Court, both the parties have got recorded their respective statements in Court.