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Judgment
8 paragraphs · 259 wordsVinod S. Bhardwaj, J
The present petition has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking quashing of FIR bearing No.0080 dated 14.09.2023 registered under Sections 323, 324, 326, 148, 149 (Sections 148, 149 IPC deleted and Sections 201, 34 IPC added later on) of the Indian Penal Code, 1860 at Police Station Khem Karan, District Tarn Taran along with all consequential proceedings arising therefrom on the basis of compromise dated 19.07.2025 (Annexure P-2).
Short reply dated 10.04.2026 by way of an affidavit of Preetinder Singh, PPS, Deputy Superintendent of Police, Sub-Division Valtoha, Camp at Bhikhiwind, District Tarn Taran has been filed on behalf of respondent-State today in the Court. The same is taken on record.
Vide order dated 08.01.2026, the parties were directed to appear before the Illaqa Magistrate/Trial Court to get their statements recorded in support of the compromise and a report from the Trial Court was sought for.
Vide memo No.283 dated 15.04.2026, a report has been received from the Judicial Magistrate First Class, Patti to the effect that only the statement of the accused was recorded who denied entering into any compromise with the complainant. The complainant never stepped into the witness-box to reiterate the settlement amongst the parties.
In view of the aforesaid report, it transpires that the claimed compromise amongst the parties had not fructified into any meaningful settlement.
In view of the above, the present petition is dismissed at this stage.
Pending application(s), if any, shall also stand disposed of.