RAJVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.284 dated 20.11.2007, for offence punishable under Sections 394 of the Indian Penal Code (in short 'IPC '), Section 394 IPC dropped later and Sections 341, 323, 427, 148, 149 IPC were added, registered at Police Station Banga, District Nawanshaher (Annexure P1), on the basis of the compromise effected between the parties.

(2.) Vide order dated 09.01.2019, 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 14.10.2019 has been submitted by the Additional Chief Judicial Magistrate, Shaheed Bhagat Singh Nagar, wherein it has been reported that statements of the petitioner and respondent No.2 as well the injured Harpreet 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.