KUSHAL BAJAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.2 dated 10.03.2018 (Annexure P-1) under Section 509 of Indian Penal Code, 1860 and Section 67 of Information Technology Act, 2008 registered at Police Station NRI, Police District Police Commissionerate, Jalandhar, District Jalandhar and the proceedings arising therefrom, on the basis of the compromise dated 06.07.2018 (Annexure P-2) entered into between the parties.

(2.) Vide order dated 19.12.2018, 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 dated 12.02.2019 submitted by Chief Judicial Magistrate, (NRI Court), Jalandhar which 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. It is also reported that petitioner has not been declared as proclaimed offender.