PARAMBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of abovementioned two petitions praying for quashing of FIR No.144 dated 18.11.2020 for the offences punishable under Sections 323, 324, 326, 148, 149 of the Indian Penal Code ('IPC' for short) and its cross-version case/GD No.030 dated 19.11.2020 under Sections 323, 324, 148, 149 IPC, both registered at Police Station Qila Lal Singh, District Batala as well as all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 18.01.2021, 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.) Separate reports dated 04.02.2021, in both the cases, have been submitted by the Judicial Magistrate 1st Class, Batala, 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.