GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.56 dated 05.08.2019, for offence punishable under Sections 382, 452, 324, 323, 500, 427, 34 of the Indian Penal Code (in short 'IPC') registered at Police Station Mehal Kalan, District Barnala and all other consequential proceedings arising therefrom.

(2.) Vide order dated 26.09.2019, 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 27.01.2020 has been submitted by the Chief Judicial Magistrate, Barnala, 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.