BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition, the petitioners are seeking quashing of FIR No.57 dtd. 18/6/2016, registered under Ss. 420, 406, 120-B, 465, 467, 468, 201 of IPC at Police Station Khanauri, Distt. Sangrur and all consequent proceedings arising therefrom on the basis of compromise.

(2.) On 18/10/2023, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 29/11/2023 from Judicial Magistrate 1st Class, Moonak (Sangrur) has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-