PURAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is for quashing of Report No.22 dated 01.01.2014, under Sections 323, 324, 325, 34 IPC in case FIR No.143 dated 31.12.2013, under Sections 323, 324, 325, 326, 148, 149 IPC, registered at Police Station Sadar Kapurthala, District Kapurthala as well as the judgment of conviction and order of sentence dated 14.06.2018, passed by Additional Chief Judicial Magistrate, Kapurthala, on the basis of compromise Annexure P4.

(2.) During the course of preliminary hearing, this Court directed the trial Court to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise Annexure P-4.

(3.) In compliance thereof, report of Additional Chief Judicial Magistrate, Kapurthala has been received through District and Sessions Judge, Kapurthala, in which, it has been mentioned that a genuine compromise has been effected between the parties.