KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed. Reply filed on behalf of respondent No.2 in the main case is taken on record.

(2.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.0277 dtd. 25/8/2018 registered under Ss. 420, 406, 120-B IPC at Police Station Sadar Jagraon, District Ludhiana Rural and all consequential proceedings arising therefrom, on the basis of compromise dtd. 17/1/2019 (Annexure P-2).

(3.) Vide order dtd. 10/5/2019, 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 Sub Divisional Judicial Magistrate, Jagraon, dtd. 9/7/2019, has been received, wherein, it has been noticed that the matter has been compromised with the intervention of respectables and friends of both the parties, compromise has been effected with their free consent and without any pressure or undue influence from any quarter.