NARINDER PAL SINGH 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. 85 dated 12.7.2018, registered under Section 420 IPC, at Police Station Morinda, District Rupnagar and all consequential proceedings arising therefrom, on the basis of compromise dated 21.12.2018 (Annexure P-3).

(2.) Both the petitioner and the complainant have appeared through their power of attorney.

(3.) Vide order dated 1.4.2019, 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 Additional Chief Judicial Magistrate, Rupnagar, dated 22.4.2019, has been received, wherein, it has been noticed that the matter has been compromised between the parties with their free consent and without any coercion or undue influence from any quarter.