AKASHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.267 dtd. 15/11/2018 for the offences punishable under Ss. 324, 323, 34 of the Indian Penal Code ('IPC' for short) (Sec. 324 IPC was converted into Sec. 326 IPC vide rapat/DDR No.46 dtd. 5/8/2020), registered at Police Station City Faridkot, District Faridkot and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dtd. 24/12/2020 has been submitted by the Chief Judicial Magistrate, Faridkot, wherein it has been reported that statements of the petitioners and respondent No.2 have been recorded and statements made by the parties 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.

(3.) Learned counsel for the petitioners submits that the petitioners have deposited the costs of Rs.5,000.00 with the District Legal Services Authority, Faridkot and no other criminal case is pending between the parties and none of the petitioner is a proclaimed offender.