HARTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.36 dated 9.4.2017 under Sections 323, 324, 452, 148, 149 IPC, registered at Police Station Jodhan, District Ludhiana (Rural) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) A report dated 16.8.2019 has been submitted by the Judicial Magistrate 1st Class, Ludhiana, wherein it has been reported that statements of the petitioners 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 further submitted that the accused have not been declared proclaimed offenders and no other case is pending against them.

(3.) Learned State counsel, on instructions from the Investigating Officer, has not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences.