ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.4 dtd. 14/1/2016 (Annexure P-1) under Ss. 326, 325, 34 IPC of Indian Penal Code, registered at Police Station Khalra, District Tarn Taran and the proceedings arising therefrom, on the basis of the compromise dtd. 9/2/2018 (Annexure P/2)effected between the parties.

(2.) Vide order dtd. 30/10/2018, 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. 15/1/2019 has been submitted by the Sub Divisional Judicial Magistrate, Patti 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 no accused has been declared proclaimed offender.