NAVJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 0047 dated 27.2.2019 registered under Sections 307, 148, 149 IPC, Police Station Ajnala, District Amritsar Rural (Annexure P-1) and all the consequent proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

(2.) Vide order dated 11.9.2019, the Area Magistrate was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.

(3.) In compliance thereof, the Sub Divisional Judicial Magistrate, Ajnala has submitted a consolidated report vide letter dated 26.9.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the the matter has been compromised with the free and voluntary consent of the parties. It has also been reported that petitioner No. 1-Navjeet Singh was murdered on 5.8.2019 in FIR No. 137 dated 5.8.2019 registered at Police Station Ajnala.