SATNAM SINGH MAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By means of the instant petition, the jurisdiction of this Court under Sec. 482 Cr.P.C. has been invoked seeking quashing of FIR No.183 dtd. 20/10/2021 under Ss. 336 and 506 of the IPC and Sec. 27 of the Arms Act registered at Police Station City Patti, District Tarn Taran and all other consequential proceedings arising therefrom, on the basis of compromise dtd. 1/11/2021 (Annexure P-2) entered between parties.

(2.) Vide order dtd. 3/12/2021 of this Court, the parties were directed to appear before the learned trial Court/Illaqa Magistrate on 22/12/2021 to get their statements recorded regarding the compromise arrived at between the parties and a report in this regard was called for.

(3.) Pursuant to the said order, report has been received from the learned Sub-Divisional Judicial Magistrate, Patti vide Memo No.58 dtd. 19/1/2022. As per the report, compromise has indeed been effected between the parties and the same is without any pressure or coercion and out of their free will. The trial Court has annexed the statement of the parties along with its report