SHINGARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of cross case registered vide DDR No.35 dtd. 30/9/2014 for the offences punishable under Ss. 323/148/149 of the Indian Penal Code ('IPC' - for short), registered at Police Station Mehta, District Amritsar (Annexure P-2) in case FIR No.73 dtd. 6/6/2014 for the offences punishable under Ss. 326/323/148/149 IPC, registered at Police Station Mehta, District Amritsar (Annexure P-1) and the proceedings arising therefrom, on the basis of the compromise (Annexure P-3) dtd. 11/11/2018 entered into between the parties.

(2.) Vide order dtd. 20/12/2018, 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. 15/3/2019 submitted by the Sub Divisional Judicial Magistrate, Baba Bakala Sahib, 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.