BALWINDER SINGH @ SHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.19 dtd. 26/5/2012, registered under Ss. 447, 427, 452, 511, 506, 148, 149, 379 IPC and Sec. 25 of the Arms Act, 1959 (deleted later on), at Police Station Talwandi Chaudharian, District Kapurthala (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise dtd. 2/4/2018 (Annexure P-2) entered into between the parties.

(2.) A report dtd. 3/4/2019 has been submitted by the JMIC, Sultanpur Lodhi, wherein it has been reported that statement 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.

(3.) I have heard learned counsel for the parties and perused the case file.