AJAYPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Prayer in this petition under Section 482 Cr.P.C. is for quashing of FIR No. 95 dated 04.04.2015, registered at Police Station Patti, District Tarn Taran, under Sections 420 , 467 , 468 , 471 and 120-B IPC, on the basis of compromise dated 29.09.2019 (Annexure P-2) alongwith all the subsequent proceedings arising therefrom.

(2.) Vide orders dated 15.10.2019, the the parties were directed to get their statements recorded with regard to the compromise. The Illaqa/Duty Magistrate was directed to record the statements of the parties with regard to the genuineness and voluntary nature of the compromise.

(3.) In compliance thereof, the Sub-Divisional Judicial Magistrate, Patti, has submitted a consolidated report vide letter dated 13.12.2019 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 Sub-Divisional Judicial Magistrate, Patti, is satisfied that the compromise arrived at between the parties is genuine, valid and without any pressure or coercion.