SURINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex Facility in the light of Pandemic Covid-19 situation and as per instructions. : The petitioner has approached this Court seeking quashing of FIR No.162 dtd. 9/4/2015 registered under Ss. 419, 420, 465, 467, 468 and 471 IPC at Police Station City Phagwara, District Kapurthala (Annexure P-1) and all subsequent proceedings arising therefrom on the strength of compromise dtd. 24/10/2019 (Annexure P-2) entered between the parties.

(2.) Learned counsel for the petitioner submits that there was a minor altercation amongst the petitioner and respondent No.2 (complainant) resulting in registration of the FIR No.162 dtd. 9/4/2015 registered under Ss. 419, 420, 465, 467, 468 and 471 IPC at Police Station City Phagwara, District Kapurthala and that with the intervention of the respectables from both the sides, the matter has been settled and amicably resolved. It is further submitted that the compromise amongst the parties was effected on account of free will and without any pressure and coercion.

(3.) Vide order dtd. 11/12/2019, the parties were directed to appear before the Illaqa Magistrate for recording their statements and the Illaqa Magistrate to submit a report. The relevant extract of the order is reads as under: