KULDIP SINGH GREWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No.263 dated 05.12.2018 (Annexure P-2) under Sections 447 , 511 , 427 and 506 read with Section 34 of Indian Penal Code, 1860 registered at Police Station Dehlon, District Ludhiana and the proceedings arising therefrom, on the basis of the compromise dated 06.08.2019 (Annexure P-1) entered into between the parties.

(2.) Vide order dated 29.08.2019, 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 05.10.2019 submitted by Judicial Magistrate First Class, Ludhiana 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 petitioners have not been declared as proclaimed offender.