TARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.92 dated 03.06.2018 (Annexure P-1) under Sections 447/511/379/506 IPC registered at Police Station Jodhan, District Ludhiana Rural and the proceedings arising therefrom, on the basis of the compromise dated 31.07.2018 (Annexure P-2) entered into between the parties.

(2.) In deference to the said order, a report dated 20.03.2019 submitted by the ld. Judicial Magistrate, 1st Class, Ludhiana which reveals that as per statements made by the parties in the Court, they have voluntarily entered into a compromise and the Court is satisfied that the said settlement is without any fear, pressure, threat or coercion and out of their free will. It is also reported that petitioners have not been declared as proclaimed offenders.

(3.) I have heard learned counsel for the parties and perused the case file.