KESAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.0135 dated 29.06.2019 for offence punishable under Sections 308, 323, 506, 34 of the Indian Penal Code, 1860 (in short 'IPC') registered with Police Station Gobindgarh Mandi, District Gobindgarh and proceedings emanating therefrom on the basis of compromise arrived at between the parties.

(2.) Divisional Judicial Magistrate, Amloh, 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.) Counsel for the petitioners has submitted that no other criminal case is pending between the parties and none of the petitioner has been declared as proclaimed offender.