TEJVEER SINGH DHADLI. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 Cr.P.C. is for quashing of FIR No.18 dtd. 22/11/2016 under Ss. 406, 420 and 498-A IPC registered at Police Station NRI District Amritsar City (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise effected between the parties by way of settlement/compromise dtd. 25/2/2019 (Annexure P-3) before the Mediation and Conciliation Centre of this Court.

(2.) This Court vide order dtd. 18/3/2019 had directed the parties to appear before the Illaqa Magistrate/trial Court to get their respective statements recorded with regard to compromise and the Court was directed to send its report qua genuineness of the compromise.

(3.) Pursuant to the aforesaid order, the petitioner as well as respondent No.2-complainant have appeared before learned Judicial Magistrate 1st Class, Amritsar and got their statements recorded on 11/4/2019. On the basis of the statements so recorded by the parties, learned Magistrate has submitted the report dtd. 18/4/2019 to the effect that the compromise is genuine, voluntary and without any coercion and undue influence.