YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.64 dated 05.06.2014 for the offences punishable under Sections 307, 34 of the Indian Penal Code ('IPC' for short) and Sections 25, 27, 54, 59 of Arms Act, 1959, registered at Police Station Nihal Singh Wala, District Moga and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 23.07.2019, 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 08.11.2019 has been submitted by the Additional Sessions Judge, Moga, 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.