SANDEEP KUMAR @ TINKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.295 dated 28.11.2018, registered at Police Station City Sangrur, Tehsil and District Sangrur, under Section 406 of the Indian Penal Code, and all the subsequent proceedings arising therefrom, on the basis of compromise dated 04.01.2019 (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 14.01.2019, 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 Chief Judicial Magistrate, Sangrur, has submitted a report vide letter dated 26.02.2019 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.