SHAMSHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have preferred this petition for quashing of FIR No.57 dated 08.06.2018 registered under Sections 186, 353, 342, 506, 34 IPC at Police Station Sadar Rupnagar (Annexure P-1) and all the subsequent proceedings arising in pursuance thereof on the basis of compromise.

(2.) . Vide order dated 16.07.2018 passed by this Court, both the parties were directed to appear before the Illaqa Magistrate/trial Court for recording their statements in the context of genuineness of the compromise in question.

(3.) . Both the parties have appeared before the Judicial Magistrate 1st Class, Rupnagar, where their statements have been recorded by the Court. After recording their statements, the Court has recorded that the compromise in question is genuine, voluntary, without any coercion or undue influence.