GURPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 Cr.P.C. is for quashing of F.I.R. No.100 dtd. 9/10/2013 registered under Ss. 406, 498-A of IPC at Police Station Women, District Patiala (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise dtd. 20/9/2018 (Annexure P-2).

(2.) This Court vide order dtd. 7/1/2019 had directed the parties to appear before the Illaqa Magistrate/trial Court to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.

(3.) Pursuant to the aforesaid order, parties have appeared before learned Judicial Magistrate Ist Class, Patiala and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dtd. 31/1/2019 to the effect that the compromise is genuine and has been effected between the parties voluntarily, without any coercion or undue influence and the same is the outcome of their free will and volition.