GURSEWAK SINGH @ SEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.52 dated 07.05.2012 for the offences punishable under Sections 419, 420, 467, 468, 469, 471, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station City Jagraon, District Ludhiana Rural and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dated 20.05.2017 has been submitted by the Civil Judge (Junior Division)-cum-Judicial Magistrate 1st Class, Jagraon, 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.) I have heard learned counsel for the parties and perused the case file.