SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.125 dtd. 22/7/2017 for the offences punishable under Ss. 420, 419, 465, 468, 470, 471, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station City Sunam, District Sangrur and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dtd. 11/2/2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) A report dtd. 24/4/2019 has been submitted by the Sub Divisional Judicial Magistrate, Sunam, wherein it has been reported that statements of the petitioners 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. As per this report, two co-accused namely Baldev Singh and Kapoor Singh have died on 22/4/2017 and 29/10/2017 respectively.