LAWS(P&H)-2021-11-140

JASVEER SINGH Vs. STATE OF PUNJAB

Decided On November 30, 2021
JASVEER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 0060 dtd. 16/5/2020, under Ss. 307, 323, 148, 149 of the IPC (Sec. 307 of the IPC deleted later on vide DDR No.0029 dtd. 8/7/2020), registered at Police Station Dayalpura, District Bathinda, Punjab (Annexure P-2) and all the subsequent proceedings arising therefrom, on the basis of the compromise (Annexure P-3) entered into between the parties.

(2.) Vide order dtd. 15/9/2021, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties with regard to genuineness of the compromise.

(3.) A report dtd. 12/11/2021 has been submitted by the JMIC, Phul, wherein it has been reported that statement of the petitioners and respondent Nos. 2 to 5 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.