HARBANS KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.50 dated 29.05.2016, for offence punishable under Sections 420 and 380 of the Indian Penal Code (in short ‘IPC') registered at Police Station Smalsar, District Moga (Annexure P1) and all other consequential proceedings arising therefrom.

(2.) Vide order dated 28.03.2019, 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 15.01.2020 has been submitted by the Sub- Divisional Judicial Magistrate, Baghapurana, wherein it has been reported that statements of the petitioner 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. It is also reported that one of the co-accused of the petitioner namely Jaswant Kaur, has died on 31.05.2016 and the complainant has effected the compromise with the other accused.