KAWALDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.30 dated 18.04.2015, for offence punishable under Sections 406 and 420 of the Indian Penal Code (in short ' IPC ') registered at Police Station Goindwal Sahib, District Tarn Taran and all other consequential proceedings arising therefrom.

(2.) Vide orders dated 24.02.2020 and dated 04.03.2020, 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 09.03.2020 has been submitted by the Sub- Divisional Judicial Magistrate, Khadur Sahib, 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.