AMARJEET SINGH SOHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.79 dated 04.07.2013 registered against them regarding alleged commission of offences punishable under Sections 323, 452, 295, 427, 148, 149 and 506 of the Indian Penal Code, 1860 (for short 'the IPC') in Police Station, Mehatpur, District Jalandhar on the basis of the compromise dated 28.01.2019 effected by them with respondent no.2-Mahinder Singh alias Bhinder.

(2.) Vide order dated 11.02.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate on 28.02.2019 for getting their statements recorded regarding the genuineness of the compromise dated 28.01.2019 effected between the parties and the trial Court/Illaqua Magistrate was directed to send a report to this Court before the next date of hearing i.e. 29.03.2019 after recording the statements of the parties.

(3.) A report dated 01.03.2019 has been received from Judicial Magistrate 1st Class, Nakodar, wherein it has been submitted as under :