JASVIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023 for quashing of the impugned order dtd. 30/11/2024 (Annexure P-3) and the FIR No. 61 dtd. 24/6/2021 under Ss. 447, 511, 506, 148, 149 of IPC, registered at Police Station, Sadar Nawanshahr, District SBS Nagar and all consequential proceedings arising therefrom on the basis of compromise dtd. 19/10/2024 (Annexure P-2), which is stated to have been effected between the parties.

(2.) On 2/4/2025, the following order was passed:

(3.) Pursuant to the aforesaid order, report dtd. 29/7/2025 from Judicial Magistrate Ist Class, Shaheed Bhagat Singh Nagar has been received, which is taken on record. As per the report, the Trial Court has recorded as follows:-