ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this petition under Sec. 482 Cr.P.C. for quashing of FIR No.166 dtd. 28/10/2020 under Ss. 406 and 420 IPC, registered at Police Station Samana, District Patiala, Punjab along with all the subsequent proceedings arising therefrom on the basis of compromise (Annexure P-2).

(2.) Vide order dtd. 12/4/2023, the Illaqa Magistrate/trial Court was directed to record the statements of all concerned parties with regard to the genuineness and validity or otherwise of the compromise.

(3.) In compliance thereof, the learned Sub-Divisional Judicial Magistrate, Samana, District Patiala, has submitted a report vide letter dtd. 25/5/2023, which indicates that the parties appeared and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is with free will and without any pressure or coercion.