MANINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 115 dtd. 4/9/2017, under Sec. 67 of I.T. Act, 2000 and Ss. 509 (506) IPC, registered at Police Station Chabbewal, District Hoshiarpur (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise dtd. 20/12/2018 (Annexure P-3) entered into between the parties.

(2.) Vide order dtd. 24/1/2019, the parties were directed to appear before the trial Court for recording of their statements and report was sought regarding compromise.

(3.) In deference to the said order, a report dtd. 14/2/2019 submitted by the Judicial Magistrate 1st Class, Hoshiarpur, 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.