GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.165 dated 07.08.2015 for the offences punishable under Sections 323, 324, 148, 149 of the Indian Penal Code ('IPC' for short) and Section 326 IPC (added later on), registered at Police Station Sadar Jagraon, District Ludhiana Rural and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 23.09.2019, 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 06.01.2020 has been submitted by the Sub Divisional Judicial Magistrate, Jagraon, 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.