SATISH KUMAR BHARGAV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C , 1973is for quashing of FIR No. 111 dated 21.5.2017, under Section 406, 420 and 306 IPC, registered at Police Station Rama Mandi, District Jalandhar, on the basis of compromise date 4.7.2017 (Annexure P-2).

(2.) During the course of preliminary hearing, the trial court was directed to record the statement of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise by this Court.

(3.) In compliance thereof, report of Judicial Magistrate 1st Class, Jalandhar has been received through District and Sessions Judge, Jalandhar with statement of parties, in which it has been mentioned that the compromise is genuine and there was no undue influence or coercion from any side