PARAMJIT SINGH BHATTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.147 dtd. 20/12/2013 for the offences punishable under Ss. 406, 420 of the Indian Penal Code ('IPC' for short), registered at Police Station Bilga, Jalandhar and all the subsequent proceedings arising therefrom, including the order dtd. 2/1/2016, vide which the petitioner was declared a proclaimed offender, on the basis of compromise effected between the parties.

(2.) Vide order dtd. 28/9/2021, 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. 2/11/2021 has been submitted by the Judicial Magistrate 1st Class, Phillaur, wherein it has been reported that statements 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.