TARA SINGH @ JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.91 dated 03.09.2018 for the offences punishable under Sections 365, 342, 330, 323, 506, 149 of the Indian Penal Code ('IPC' for short) and Sections 25 and 27 of Arms Act, registered at Police Station Mehna, District Moga and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 18.10.2019, 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 16.01.2020 has been submitted by the Judicial Magistrate 1st Class, Moga, 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.