HARPREET SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 123 dated 8.12.2014, registered under Sections 498-A, 406 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Sadar Batala, District Gurdaspur and all the subsequent proceedings on the basis of the compromise deed dated 19.3.2015 (Annexure P2).

(2.) Vide order dated 9.4.2015, a Coordinate Bench of this Court has directed the parties to get their statements recorded before the trial court/Illaqa Magistrate. The learned Magistrate was also directed to send its report with regard to the validity or otherwise of the compromise after recording the statements of the concerned parties.

(3.) In compliance of the aforesaid order, report has been received from the learned Judicial Magistrate 1st Class, Batala through the learned District & Sessions Judge, Gurdaspur along with the copies of the statements of the parties. The operative part of the report of the learned Sub Divisional Judicial Magistrate is reproduced as under: