SAHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.100 dated 20.07.2018, registered at Police Station Division B, District Police Commissionerate, Amritsar, under Sections 326 (added later on), 323, 324, 148 and 149 IPC, and all the subsequent proceedings arising therefrom, on the basis of compromise/affidavit dated 27.06.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 10.07.2019, the trial Court/Illaqa Magistrate was directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.

(3.) In compliance thereof, the Judicial Magistrate Ist Class, Amritsar, has submitted a report vide letter dated 31.10.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner.