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Judgment
Prayer in the instant petition under Section 482 Cr.P.C. has been
made for quashing FIR No.0198 dated 21.11.2016 registered under Sections
406 and 420 IPC at Police Station Fatehgarh Sahib, on the basis of
compromise dated 08.05.2017 (Annexure P-2).
Pursuant to the order dated 07.10.2017 of this Court, the parties
appeared before the trial Court on 30.10.2017 to get their statements
recorded. Learned Judicial Magistrate Ist Class, Fatehgarh Sahib, has
submitted her report vide letter bearing No.303 dated 02.11.2017 duly
forwarded by learned District and Sessions Judge, Ludhiana vide letter
No.5994/E.B dated 07.11.2017.
According to the report, the learned Judicial Magistrate Ist Class,
Fatehgarh Sahib is satisfied that compromise entered into between the
parties is voluntary and is not the result of any pressure or coercion in any
manner.
Considering the report of learned Judicial Magistrate Ist Class,
Fatehgarh Sahib dated 02.11.2017 and the fact that the compromise will
bring harmony in relations between the parties, FIR No.0198 dated
21.11.2016 registered under Sections 406 and 420 IPC at Police Station
Fatehgarh Sahib, is hereby quashed.
Petition is disposed of accordingly.