RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 0148 dated 17.07.2021, registered under Ss. 307, 458 of the IPC and Sections 25 and 27 of the Arms Act at Police Station Bagha Purna, District Moga, Punjab (Annexure P- 1) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties (Annexure P-2).

(2.) Vide order dated 29/7/2021, the parties were directed to appear before the Illaqa Magistrate/trial Court and the trial Court was directed to record the statements of the parties with regard to the genuineness of the compromise as to whether the compromise has been effected between the parties without any undue influence or coercion and was further directed to sent the report to this Court.

(3.) A report dated 22/8/2021 has been submitted by the JMIC, Baghapurana, wherein it has been reported that statement 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.