TEJWINDER 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.16 dtd. 28/1/2019 for the offences punishable under Ss. 452/323/427/506/148/149 of the Indian Penal Code ('IPC' - for short), registered at Police Station City Dhuri, District Sangrur (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise (Annexure P-2) dtd. 19/2/2019 entered into between the parties.

(2.) Vide order dtd. 2/4/2019, 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. 23/4/2019 submitted by the Sub Divisional Judicial Magistrate, Dhrui, 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.