TARUN KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.8 dated 22.02.2016 registered under Sections 324 , 323 , 506 , 148 , 149 IPC at Police Station D-Division, District Amritsar City (Annexure P-1) as well as all the subsequent proceedings arising therefrom on the basis of compromise.

(2.) Vide order dated 07.12.2016, parties were directed to appear before the Illaqa Magistrate, Police Station D-Division, District Amritsar City and the Illaqa Magistrate was directed to record their statements and submit its report qua the genuineness of the compromise effected between the parties. However, parties could not appear due to lack of communication and some time was sought to do the needful. Vide order dated 27.07.2017, parties were again directed to appear before the Illaqa Magistrate, Police Station D-Division, District Amritsar City and to get their statements recorded in the context of genuineness of compromise.

(3.) In pursuance of said order, Judicial Magistrate Ist Class, Amritsar, after recording statements of the parties, has reported that the compromise effected between the parties is genuine, voluntary and without any undue influence and coercion.