Shakil Ahmed @ Shakil Ahmad And Another vs State Of Punjab And Another

Gurvinder Singh Gill, J

The petitioners have approached this Court seeking quashing of FIR No.214 dated 9.12.2019 registered at Police Station Adampur, Jalandhar Rural,

District Jalandhar under Sections 420 and 120-B of Indian Penal Code and all subsequent proceedings emanating therefrom on the basis of a

compromise having been effected between the parties.

Vide order dated 7.9.2020, the parties had been directed to appear before the Illaqa Magistrate/Trial Court so as to get their statements recorded

qua the factum of compromise.

Report of learned Judicial Magistrate 1st Class, Jalandhar has been received, wherein it has been reported that the statements of

petitioners/accused Shakil Ahmed @ Shakil Ahmad and Faizan Ahmad @ Fazaan Ahmad and also of complainant Sarwan Singh have been recorded

to the effect that they have compromised the matter amongst themselves.

The complainant Sarwan Singh in his statement has stated that he has no objection in case the FIR in question is quashed.

The learned Judicial Magistrate 1st Class, Jalandhar has specifically opined that the parties have entered into compromise voluntarily without there

being any pressure, coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder

Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.214 dated 9.12.2019 registered at Police Station Adampur, Jalandhar

Rural, District Jalandhar under Sections 420 and 120-B of Indian Penal Code and all subsequent proceedings emanating therefrom are hereby quashed

qua petitioners.