RAJWINDER SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.273 dated 21.08.2018 (Annexure P-1) under Section 336 of Indian Penal Code, 1860 and Section 27 of Arms Act, 1959 registered at Police Station Sadar Jagraon, District Ludhiana Rural and subsequent proceedings arising therefrom, on the basis of the compromise dated 01.10.2018 (Annexure P-2) entered into between the parties.

(2.) Vide order dated 04.10.2018, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.

(3.) In deference to the said order, a report dated 05.11.2018, submitted by Sub Divisional Judicial Magistrate, Jagraon reveals that as per statements made by the parties in the Court, they have voluntarily entered into a compromise and the Court is satisfied that the said settlement is without any fear, pressure, threat or coercion and out of their free will. It is also reported that petitioner has not been declared as proclaimed offender.