(1.) The petitioner has prayed for quashing of FIR No.76 dated 06.09.2019 for offence punishable under Sections 420 IPC and 24 of the Immigration Act, registered with Police Station Loduwal, District Ludhiana and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.
(2.) Vide order dated 12.11.2020, 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 24.12.2020 has been submitted by the Judicial Magistrate 1st Class, Ludhiana, 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.