KRISHNA KAUR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 31 dated 21.01.2009 registered at Police Station Sohna under Sections 323, 324, 148, 149 IPC on the basis of Compromise.

(2.) ON March 24, 2009 this Court had passed the following order:

(3.) CHIEF Judicial Magistrate, Gurgaon has submitted his report through District and Sessions Judge, Gurgaon. The report reads as under: