KULVIR SINGH. Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.13 dated 02.03.2019 under Sections 406 , 498-A and 323 IPC registered at Police Station Sadar Kurali, District SAS Nagar (Mohali) (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of settlement agreement dated 11.04.2019 (Annexure P-2) arrived at the Mediation and Conciliation Centre of this Court.

(2.) This Court vide order dated 22.04.2019 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. However, the parties did not appear before learned Magistrate for recording their statements and thereafter, vide order dated November 15, 2019 passed by this Court, one more opportunity was granted to them to get their statements recorded before learned Magistrate in support of compromise.

(3.) Pursuant to the aforesaid order dated November 15, 2019, the petitioner and respondent No.2-complainant have appeared before learned Judicial Magistrate 1st Class, Kharar and got their statements recorded in support of the compromise on 18.11.2019. On the basis of the statements so recorded by the parties, learned Magistrate has submitted report dated 21.11.2019 to the effect that the compromise appears to be genuine, voluntary and without any coercion or undue influence.