JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.02 dtd. 11/6/2018 for offence punishable under Ss. 341, 308, 323, 506, 148, 149 of the Indian Penal Code, 1860 (in short 'IPC'), at Police Station Handesra, District S.A.S. Nagar, Mohali, and all other consequential proceedings arising therefrom, on the basis of the compromise effected between the parties.

(2.) As per the reports dtd. 19/1/2019 and dtd. 3/3/2020, submitted by the Judicial Magistrate Ist Class, Dera Bassi, 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.

(3.) Counsel for the petitioners has further submitted that there is no specific opinion of the doctor declaring the injury dangerous to life, therefore, Sec. 307 IPC is not made out.