PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.161 dated 05.07.2019 for the offences punishable under Sections 323, 341, 506, 148, 149 of the Indian Penal Code ('IPC' for short) and Sections 307, 308 IPC (added later on), registered at Police Station Kharar, District SAS Nagar (Mohali) and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties. Vide order dated 09.09.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(2.) A report dated 26.11.2019 has been submitted by the Judicial Magistrate 1st Class, Kharar, 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.

(3.) Learned counsel for the petitioner submits that there is no specific opinion on the police file, on the basis of which, Sections 307 and 308 IPC were invoked, therefore, it is a case falling under Section 325 IPC. It is further submitted that no other criminal case is pending between the parties and the petitioner is not a proclaimed offender.