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Judgment
Through these two petitions under Section 482 of the Code of
Criminal Procedure, prayer has been made for quashing F.I.R. No.67 dated
16.05.2015 under Sections 323, 324, 148 and 149 I.P.C. and Rapat No.21
dated 21.05.2015 under Sections 323, 324, 325, 326 and 34 pertaining to
Police Station Chattiwind, Amritsar, on the basis of compromise.
Vide order dated 27.04.2017, parties were directed to appear
before the Illaqa Magistrate to get their statements recorded for compromise
with a direction to the Illaqa Magistrate to furnish a report alongwith the
recorded statements qua veracity of the compromise, if any, between the
parties.
Consequently, the parties had appeared before the Judicial
Magistrate Ist Class, Amritsar and got recorded their statements for
compromise. Report bearing No.103 dated 12.06.2017 from the concerned
Magistrate duly forwarded by learned District and Sessions Judge, Amritsar
vide Endst. No.5625/R dated 14.06.2017 has also been received.
According to the report of Judicial Magistrate Ist Class,
Amritsar, the compromise between the parties is without any pressure or
coercion.
In view of the totality of the facts and circumstances and
considering the fact that the compromise will bring harmony in relations
between the parties, the aforesaid F.I.R. No.67 and Rapat No.21, are hereby
quashed.
Petitions are disposed of accordingly.