ROHIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.24 dated 11.03.2019 for the offences punishable under Sections 341, 324, 148, 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Rahon, District SBS Nagar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 05.11.2020, 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.) A report dated 18.01.2021 has been submitted by the Addl. Chief Judicial Magistrate, SBS Nagar, 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.