JATINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 13 dtd. 3/2/2012, under Ss. 323, 452, 506 and 149 IPC, registered at Police Station Begowal, District Kapurthala (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise dtd. 27/9/2018 (Annexure P-3) entered into between the parties.

(2.) Vide order dtd. 18/12/2018, 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. 12/2/2019 submitted by the Additional Chief Judicial Magistrate, Kapurthala, 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.