PARDEEP SINGH BRAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition, the petitioners are seeking quashing of FIR No.4 dtd. 12/1/2023 registered under Ss. 420/120-B, at Police Station Women Bathinda and all consequent proceedings arising therefrom on the basis of compromise.

(2.) On 5/2/2024, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 5/3/2024 from Judicial Magistrate 1st Class, Bathinda has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-