HARCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.0276 dated 09.11.2016 for offence punishable under Sections 63 and 65 of the Copyright Act, 1957, registered with Police Station Salem Tabri, District Ludhiana and proceedings emanating therefrom on the basis of compromise arrived at between the parties.

(2.) Vide order dated 18.10.2019, 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 has been submitted by the Judicial Magistrate Ist Class, Ludhiana, 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.