GURJINDER SINGH SAHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of abovementioned two petitions praying for quashing of FIR No.279 dated 26.09.2019 for the offences punishable under Sections 325, 323, 34 of the Indian Penal Code ('IPC' for short) and its cross-version case/DDR No.24 dated 30.09.2019 under Sections 325, 323, 295-A, 427, 34, both registered at Police Station Model Town, Hoshiarpur, District Hoshiarpur as well as all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 04.12.2020 passed in CRM-M-10980-2020 and order dated 27.10.2020 passed in CRM-M-33550-2020, 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.) Separate reports dated 17.03.2021, in both the cases, have been submitted by the Chief Judicial Magistrate, Hoshiarpur, wherein it has been reported that statements of the petitioners and respondent-complainant, in their respective cases, 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.