AJAY CHAUDHARY Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.3 dated 12.01.2016 for the offences punishable under Sections 279, 337 of the Indian Penal Code ('IPC' for short) (Sections 186, 353, 179, 181, 184, 196 IPC added later on), registered at Police Station Nangal, District Ropar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 23.01.2018, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dated 14.02.2018 has been submitted by the Judicial Magistrate 1st Class, Sri Anandpur Sahib, wherein it has been reported that statements of the petitioner 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.