Amandeep Singh Gill and another Vs State of Punjab and another

2. As per the allegations, both the petitioners received a sum of Rs.12,65,000/- on different dates from the complainant, Raj Kaur for getting her son exonerated in a case registered against him at Police Station Kot Ise Khan, Moga.

3. Learned counsel for the petitioners submits that the matter has since been settled vide compromise by way of affidavit of complainant, copy of which has been placed on file as Annexure P-2.

4. Learned State counsel has also not disputed compromise by way of affidavit of complainant (Annexure P-2).

5. In order to verify the veracity and genuineness of the settlement between the parties, they were directed to appear before the trial court and get their statements recorded. The trial court has sent its report dated 18.09.2017 stating therein that the compromise has been effected between the complainant and the accused which appears to be voluntary in nature and without any pressure or influence.

6. Keeping all the above facts in view, I am of the considered opinion that it is a fit case in which the impugned FIR should be quashed. Keeping the case pending will not serve the ends of justice. The quashing of the FIR will provide the parties to this petition an opportunity to live in an amicable, peaceful and harmonious atmosphere which is not only in the interest of the parties but also for their families and ultimately the society at large.

7. For the reasons as discussed above, the instant petition is allowed and the impugned FIR 187 dated 20.12.2014 (Annexure P-1) registered for offences punishable under Section 420 read with Section 120- B IPC at Police Station Moga Sadar, District Moga along with all consequential proceedings arising therefrom, qua petitioners, is quashed.