SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by petitioners Satnam Singh, Ranjodh Singh and Gurpreet Singh alias Banti under Section 482 Cr.P.C. for quashing of FIR No.60 dated 23.7.2013 (Annexure -P.1) registered for the offences under Sections 354 -A, 323, 506 and 34 IPC and, the offence under Section 12 of the Prevention of Children from Sexual Offence Act, 2012 which was added later on, at Police Station Kheri Gandian, District Patiala and all other subsequent proceedings arising therefrom, on the basis of compromise dated 7.11.2013 (Annexure -P.2).

(2.) ON 9.12.2013, learned Chief Judicial Magistrate, Patiala was directed to send a report with regard to the genuineness/validity or  otherwise of the compromise (Annexure -P.2) after recording the statements of all the concerned parties.

(3.) THEY have also admitted that said compromise was effected without any pressure, coercion, threat or inducement and it was executed with their free consent and will and they have no objection if above said FIR is quashed.