VANINDER SINGH HUNDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.113 dated 14.07.2019 for the offences punishable under Sections 336, 201, 34 of the Indian Penal Code ('IPC' for short) and Sections 25/27 of Arms Act, registered at Police Station Kamboj, District Amritsar Rural and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 16.09.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dated 05.11.2019 has been submitted by the Chief Judicial Magistrate, Amritsar, wherein it has been reported that statements of the petitioners and respondent No.2 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will.