SARABJIT SINGH @ SETHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.103 dated 03.10.2014 for the offences punishable under Sections 324, 323, 341, 34 of the Indian Penal Code ('IPC' for short) and Section 326 IPC (added later on), registered at Police Station Mahilpur, District Hoshiarpur and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 15.10.2019, 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 02.12.2019 has been submitted by the Judicial Magistrate 1st Class, Garhshankar, 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. It is further reported that none of the petitioner is a proclaimed offender. The statement of the Investigating Officer has also been recorded, in which he stated that the petitioners-accused are not involved in any other case/FIR.