TARUN KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.76 dated 23.03.2018 registered under Sections 66, 66(D) of the Information Technology Act, 2000 (Later on added Sections 420, 467, 468, 471, 120B IPC and Sections 63, 67, 68B of Copyright Act, 1957 and Sections 2(1), (1)(i), 9(2), 2(1, 2, 74, 8), 38, 39, 43, 67, 75, 102, 103, 104. 108, 146 of the Trade Marks Act, 1999) at Police Station Kotwali, Patiala, District Patiala and all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Vide order dated 22.04.2019, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In

(3.) compliance thereof, report of Chief Judicial Magistrate, Patiala dated 29.06.2019 has been received, wherein, it has been noticed that the parties have settled the dispute amicably without any undue influence, coercion or pressure and none of the accused have been declared as proclaimed offender.