AMIT RAINA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.108 dtd. 29/6/2020 for the offences punishable under Ss. 420, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Navi 1 of 5 In virtual Court Baradari, District Jalandhar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dtd. 19/7/2021, 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. 25/8/2021 has been submitted by the Judicial Magistrate 1st Class, Jalandhar, wherein it has been reported that statements of the petitioners and respondents No.3 & 4 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.