GURDARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of FIR No. 34 dtd. 30/4/2021 registered under Sec. 379-B IPC at Police Station Sherpur, District Sangrur (Annexure P-1) and all subsequent proceedings arising therefrom on the strength of compromise dtd. 6/5/2021 (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. 34 dtd. 30/4/2021 registered under Sec. 379-B IPC at Police Station Sherpur, District Sangrur 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. 2/7/2021, the parties were directed to appear before the Illaqa Magistrate and to get their statements recorded in respect of the compromise effected between them. The Illaqa Magistrate was further directed to submit a report. The relevant extract of the order is reads as under: