GURJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.202 dated 04.08.2020 for offence punishable under Sections 506/294/34 of the Indian Penal Code, 1860 (in short 'IPC') and 25/27/54/59 of the Arms Act, registered with Police Station Civil Lines, Amritsar, District Amritsar and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.

(2.) Vide order dated 19.11.2020, 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 05.01.2021 has been submitted by the Chief Judicial Magistrate, Amritsar, wherein it has been reported that statements of the petitioners 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.