RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.105 dtd. 11/10/2017 for the offences punishable under Ss. 307, 506, 148, 149 of the Indian Penal Code ('IPC' for short) and Sec. 27/54/59 of Arms Act (offence under Ss. 186, 353 IPC was added later on), registered at Police Station Kathunangal, District Amritsar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dtd. 18/8/2021, 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 dtd. 16/9/2021 has been submitted by the Additional District & Sessions Judge, Amritsar, wherein it has been reported that statements of the petitioners and respondents No.2 to 5 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.