SANJEEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.02 dated 04.01.2017 for offence punishable under Sections 379-B, 34 of the Indian Penal Code, 1860 (in short 'IPC') registered with Police Station Daba, District Ludhiana and proceedings emanating therefrom on the basis of compromise arrived at between the parties.

(2.) Vide order dated 17.03.2017, 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.) The reports dated 05.09.2017 and dated 12.03.2018 have been submitted by the Judicial Magistrate Ist Class, Ludhiana, 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.