GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.204 dated 02.10.2017 for the offences punishable under Sections 323, 365, 427, 377, 511, 148, 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Kotwali, District Patiala and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 01.10.2019, 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 07.02.2020 has been submitted by the Chief Judicial Magistrate, Patiala, 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.