ARMAN SINGH DHALIWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short-"BNSS') for quashing of FIR No.275, dtd. 19/11/2023 under Ss. 295, 341, 323, 427, 506, 148 and 149 of IPC, registered at Police Station Kotwali Kapurthala, District Kapurthala, and all the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) This Court vide order dtd. 4/12/2024 had directed the parties to appear before the Illaqa/Duty Magistrate to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.

(3.) Pursuant to the aforesaid order, parties have appeared before the learned Judicial Magistrate Ist Class, Kapurthala and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dtd. 13/1/2025 to the effect that the compromise has been effected between the parties voluntarily and without any coercion or undue influence.