KULWANT SINGH Vs. STATE OF PUNJAB

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. 22 dated 11.2.2015, registered under Section 498-A of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Beas, District Amritsar and all the subsequent proceedings on the basis of the compromise deed dated 24.3.2015 (Annexure P2).

(2.) Vide order dated 11.5.2015, this Court has directed the parties to get their statements recorded before the 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 Sub Divisional Judicial Magistrate, Baba Bakala Sahib through the learned District & Sessions Judge, Amritsar 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: