ASHWANI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant petition is for quashing of FIR No. 34 dated 17.03.2009 registered under Sections 406/120 IPC, Police Station City Dhuri, District Sangrur and the consequent proceedings arising out of the same, on the basis of written compromise arrived at between the parties.

(2.) REPORT has been received from the trial Court after statements of the parties was recorded regarding the compromise. The trial Court has reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent copy of the statements of parties with regard to the compromise.

(3.) NO useful purpose would be served to keep the FIR pending.