SUCHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.138 dated 26.11.2018 for the offences punishable under Sections 335, 279, 427 of the Indian Penal Code ('IPC' for short), registered at Police Station Cantt Ferozepur, District Ferozepur and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dated 29.11.2019 has been submitted by the Judicial Magistrate 1st Class, Ferozepur, 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 State counsel and learned counsel for respondents No.2 and 3 have not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.