SIKANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.135 dtd. 28/6/2018, for offence punishable under Sec. 420 of the Indian Penal Code (in short 'IPC') registered at Police Station Sangat, District Bathinda (Annexure P1), on the basis of the compromise effected between the parties.

(2.) Vide order dtd. 22/2/2019, 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 dtd. 3/4/2019, has been submitted by the Judicial Magistrate Ist Class, Bathinda, wherein it has been reported that statements of the petitioner and respondents No.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.