GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.123 dtd. 2/9/2017 (Annexure P-1) registered under Ss. 498-A, 406 and 506 of the Indian Penal Code (in short 'IPC'), at Police Station Moonak, District Sangrur and all the consequential proceedings arising therefrom, on the basis of compromise dtd. 27/9/2017 (Annexure P-2) arrived at between the parties.

(2.) Vide order dtd. 13/10/2017, the parties were directed to appear before the learned Illaqa Magistrate/trial Court, for getting their statements recorded. In compliance thereof, report of Sub Divisional Judicial Magistrate, Moonak dtd. 2/11/2017 has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence.

(3.) Learned counsel appearing on behalf of respondent Nos. 2 and 3 admits the factum of compromise and submits that he has no objection in case the present petition is accepted.