PREM Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.80 dated 12.06.2016 for the offences punishable under Sections 392, 411, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Maloya, Chandigarh and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 20.02.2019, 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 08.04.2019 has been submitted by the Civil Judge (Jr. Divn.)-cum-Judicial Magistrate 1st Class, Chandigarh, wherein it has been reported that statements of the petitioners 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. It is further reported by the trial Court that there are three accused persons i.e. petitioners Prem and Ravi Kumar, apart from 3rd accused Harnam. It is also stated in the report that the complainant has effected the compromise with the present petitioners only and not with co-accused Harnam.