GURPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of aforementioned two petitions praying for quashing of FIR No.60 dated 22.10.2016 for the offences punishable under Sections 323, 341, 506, 148, 149 of the Indian Penal Code ( 'IPC ' for short), registered at Police Station Nandgarh, District Bathinda and its cross-version case/DDR No.25 dated 23.10.2016 registered under Sections 323, 324, 341, 506, 148, 149 IPC (Section 325 IPC was added lateron) as well as all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide separate orders dated 28.08.2019 and 29.08.2019 passed in CRM-M-35372-2019 and CRM-M-35738-2019 respectively, 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.) The separate reports of even date i.e. 29.10.2019 in both the cases i.e. CRM-M-35372-2019 and CRM-M-35738-2019 have been submitted by the Judicial Magistrate 1st Class, Bathinda, wherein it has been reported that statements of the petitioners and respondents, in their respective cases, 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.