MONU AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.107 dated 23.05.2017 for the offences punishable under Sections 379-B , 452 , 427 , 323 , 506 , 148 , 149 of the Indian Penal Code (' IPC ' for short), registered at Police Station Kotwali Bathinda, District Bathinda and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 06.09.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise. Thereafter, finding that there are two complainants/victims Karan Kapoor and Sanjay Kapoor and statement of only complainant Karan Kapoor is recorded, vide order dated 29.11.2019, the trial Court was again directed to record statement of Sanjay Kapoor.

(3.) The reports dated 09.10.2019 and 14.01.2020 have been submitted by the Judicial Magistrate 1st Class, Bathinda, wherein it has been reported that statements of the petitioners and respondent No.2 as well as one another complainant/victim Sanjay Kapoor 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.