PARAMJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.41 dated 24.07.2016 for the offences punishable under Sections 279, 337, 338, 427 of the Indian Penal Code ('IPC' for short), registered at Police Station Gardhiwal, District Hoshiarpur and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 24.04.2018, 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 01.06.2018 has been submitted by the Judicial Magistrate 1st Class, Dasuya, wherein it has been reported that statements of the petitioner and respondents No.2 & 3 as well as ASI Major Singh and ASI Davinder Singh 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.