AMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.96 dated 10.05.2019 registered under Sections 452 , 342 , 382 , 323 , 506 , 148 & 149 IPC at Police Station Kharar, SAS Nagar and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) At the outset, it is submitted by counsel for the parties that respondent No.2 is only proforma respondent as he is brother of respondent No.3-complainant.

(3.) Vide order dated 02.09.2019, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate 1st Class, Kharar dated 26.09.2019, has been received, wherein, it has been noticed that the matter has been compromised between the accused and respondent No.3- complainant, with their free consent and without any coercion or undue influence from any quarter.