AKASH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.0239 dated 27.10.2017, for offence punishable under Section 67 of the Information Technology Act, 2006 and 506 of the Indian Penal Code (in short 'IPC') registered at Police Station Division No.2, Police Commissionerate Ludhiana, Women Police Station, Ludhiana (Annexure P1), on the basis of the compromise effected between the parties.

(2.) Vide order dated 18.12.2018, the parties were directed to appear before the trial Court to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dated 18.07.2019 has been submitted by the Judicial Magistrate Ist Class, Ludhiana, 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.