SUMESH BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application has been filed for preponing the date of hearing of main case.

(2.) For the reasons recorded in the application, the application is allowed. The main case is preponed, and, is taken up on board for hearing today.

(3.) The afore made order by this Court on 4/4/2022, has been complied with by the learned Magistrate concerned, and, the elicited report has been placed on record. A perusal of the report, transmitted to this Court, by the learned Magistrate concerned, reveals that the settlement/compromise, arrived at inter se the petitioners, and, the respondent No. 2, is a sequel of both, being ad idem qua it, besides the compromise/settlement being a sequel of no pressure or coercion, being exercised upon each other. Therefore, the learned Magistrate has reported that the settlement/compromise, depended upon by the petitioners, for seeking quashing of the FIR (supra), is both voluntary, and, genuine.