ASHISH KHETAN Vs. STATE OF PUNJAB (P&H)

JUDGEMENT

(1.) The petition is filed praying for quashing FIR No.277 dated 6.7.2016, under Section 295-A IPC, registered at Police Station Civil Lines, Amritsar, on the basis of compromise entered into between the parties.

(2.) Heard.

(3.) Both the parties were directed by this Court vide order dated 29.08.2017 to appear before the learned trial Court and get their statements recorded and in pursuance thereof, learned Chief Judicial Magistrate, Amritsar having recorded the statements of both the parties submitted a report dated 26.09.2017. A perusal of the same reveals that parties have willfully settled their differences and reached at bonafide compromise without any pressure and the same seems to be genuine and no one is declared as proclaimed offender in this case.