RAVAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.57 dated 08.04.2015, for offence punishable under Sections 420 and 120-B of the Indian Penal Code (in short 'IPC') registered at Police Station Sadar Amritsar, District Amritsar, on the basis of the compromise effected between the parties.

(2.) Vide order dated 08.10.2018, the parties were directed to appear before the Mediation and Conciliation Centre of this Court to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dated 16.11.2018 has been submitted by the Mediation and Conciliation Centre of this Court, wherein it has been reported that statements of the petitioners and respondent No.3 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.