NAVJOT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.26 dated 02.03.2019 for the offences punishable under Sections 420, 120-B IPC and Section 13 of Punjab Prevention of Human Smuggling Act, 2012, registered at Police Station City Gurdaspur, District Gurdaspur, Punjab (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise (Annexure P-

(2.) dated 13.03.2019 entered into between the parties.

(3.) Vide order dated 05.04.2019, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.