BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.358 dtd. 12/8/2013 for the offences punishable under Ss. 420, 467, 468, 471, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Tripuri Town, District Patiala and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dtd. 1/5/2020 has been submitted by the Chief Judicial Magistrate, Patiala, wherein it has been reported that statements of petitioner No.1 and respondent No.2, through her Power of Attorney Chetan Singh, have been recorded, however, no statement was recorded by petitioner No.2 and statements made by petitioner No.1 Baljinder Singh and Power of Attorney of respondent No.2 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. It is stated by Power of Attorney of respondent No.2, namely Chetan Singh, that he has compromised the matter with petitioner No.1 Baljinder Singh only.

(3.) Learned counsel for the petitioners submits that no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.