NACHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.7 dated 09.01.2019 for offence punishable under Sections 324, 323, 34 of the Indian Penal Code, 1860 (in short 'IPC') (Section 326 IPC added subsequently vide DDR No.20 dated 06.10.2019) registered with Police Station Sadar Faridkot, District Faridkot and proceedings emanating therefrom on the basis of compromise arrived at between the parties.

(2.) Vide order dated 13.11.2019, 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 12.12.2019 has been submitted by the Additional Chief Judicial Magistrate, Faridkot, 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.