HARINDER SINGH SIDHU, J.

CRM-6796-2022

1. This is an application for preponement of the hearing of the main case.

2. For the reasons mentioned in the application, the same is allowed and the main case is taken up on Board today itself for disposal.

CRM-M-3272-2021

3. Petitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No.164 dated 05.10.2020, under Sections 336, 506 and 34 IPC and Sections 25, 27, 54 and 59 of the Arms Act, registered at Police Station Gharinda, Police District Amritsar Rural, District Amritsar and subsequent proceedings arising therefrom on the basis of compromise.

4. Vide order dated 25.01.2021, parties were directed to appear before concerned Trial Court/Illaqa Magistrate for getting their statements recorded and the trial Court was to send its report regarding the genuineness of the compromise.

5. A report dated 16.03.2021 of learned Chief Judicial Magistrate, Amritsar has been received. As per the report, the parties had appeared before learned Chief Judicial Magistrate, Amritsar. Learned Magistrate has stated that the compromise is genuine, voluntary without any pressure, coercion or undue influence.

6. In view thereof, the present petition is allowed. FIR No.164 dated 05.10.2020, under Sections 336, 506 and 34 IPC and Sections 25, 27, 54 and 59 of the Arms Act, registered at Police Station Gharinda, Police District Amritsar Rural, District Amritsar, along with all subsequent proceedings arising therefrom, are hereby quashed qua the petitioners.