RANDHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.0187 dtd. 28/12/2016, for offence punishable under Ss. 452, 323, 506 of the Indian Penal Code (in short 'IPC') registered at Police Station Dayalpura, District Bathinda, on the basis of the compromise effected between the parties.

(2.) Vide order dtd. 26/11/2018, the parties were directed to appear before the trial CourtIllaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dtd. 19/12/2018 has been submitted by the Judicial Magistrate Ist Class, Phul, 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.