LAWS(P&H)-2019-9-243

RAVINDER KUMAR Vs. STATE OF PUNJAB

Decided On September 05, 2019
RAVINDER KUMAR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.13 dated 29.1.2017 under Sections 323, 451, 427, 148, 149 IPC (Sections 325/506 added vide order dated 1.7.2019), registered at Police Station Lambran, District Jalandhar (Rural) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) A report dated 8.8.2019 has been submitted by the Chief Judicial Magistrate (NRI Court), Jalandhar, 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. The trial Court has also recorded the statement of Investigating Officer ASI Narinder Ralh, wherein he has stated that no other FIR is pending against the accused persons.

(3.) I have heard learned counsel for the parties and perused the case file.