MANJIT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.153 dated 22.06.2014 for the offences punishable under Sections 325, 323, 34 of the Indian Penal Code ('IPC' for short) and Section 201 IPC (added later on), registered at Police Station Shahkot, District Jalandhar City and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dated 05.08.2019 has been submitted by the Judicial Magistrate 1st Class, Nakodar, 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. It is further reported that no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.

(3.) Since in view of resolution of the Bar that due to sad demise of Dr. Jolly Sharma, Advocate, work shall remain suspended today i.e. 20.02.2020 in the post-lunch session, there is no representation on behalf of the parties.