KALA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of FIR No.118 dtd. 13/8/2008, for offence punishable under Ss. 323, 324, 148, 149 and 326 of the Indian Penal Code (in short 'IPC') registered at Police Station Budhlada, District Mansa (Annexure P1), on the basis of the compromise effected between the parties.

(2.) Vide order dtd. 19/9/2018, 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 dtd. 1/11/2018 has been submitted by the Additional Civil Judge (Sr. Division), Budhlada, wherein it has been reported that statements of the petitioners, respondent No.2 and ASI Bhagwan Dass, Police Station Bareta 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.