AMAN GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.207 dated 24.11.2018 for the offences punishable under Sections 323, 324, 341, 506, 148, 149 of the Indian Penal Code ('IPC' for short) (Section 326 IPC was added later on), registered at Police Station Division No.1, Jalandhar and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide order dated 08.03.2019, 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 dated 26.04.2019 has been submitted by the Judicial Magistrate 1st Class, Jalandhar, wherein it has been reported that statements of petitioners No.1 and 2 and respondent No.2 have been recorded, however, petitioner No.3 Sameer Sharma did not appear for recording his statement in support of the compromise. It is further reported that 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.