BOHALI PARSAD BHARTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 271 dtd. 25/12/2017, under Ss. 279, 337, 338, 427 of the IPC, registered at Police Station Phase 1, District S.A.S. Nagar (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise dtd. 2/2/2018 (Annexure P-2) entered into between the parties.

(2.) Vide order dtd. 8/4/2019, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding number of persons arrayed as accused in the FIR and whether there is any other complainant or affected/aggrieved party other than the respondents, arrayed in the petition.

(3.) A report dtd. 24/6/2019 has been submitted by the Chief Judicial Magistrate, S.A.S. Nagar (Mohali), wherein it has been reported that statement of the petitioners and respondent Nos. 2 and 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.