PINKY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.31 dated 24.02.2019 for the offences punishable under Sections 420, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station City-1 Mansa, District Mansa and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dated 05.11.2019 has been submitted by the Chief Judicial Magistrate, Mansa, 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.

(3.) Learned counsel for the petitioners submits that no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.