HARINDER SINGH SIDHU, J.

1. Petitioner has filed this petition under Section 482 Cr.P.C. for quashing of FIR No. 97 dated 25.05.2018, under Sections 341, 323, 148, 149, 354-B IPC (Section 354-B IPC deleted lateron) registered at Police Station City Sunam, District Sangrur and subsequent proceedings arising therefrom on the basis of compromise.

2. Vide order dated 15.12.2021, 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.

3. A report dated 17.01.2022 of learned Judicial Magistrate First Class, Sunam has been received. As per the report, the parties had appeared before learned Judicial Magistrate First Class, Sunam. Learned Magistrate has stated that the compromise is genuine, voluntary without any pressure, coercion or undue influence.

4. FIR was registered on 25.05.2018, whereas the compromise has been effected between the parties on 12.11.2021. During this period the investigation was concluded and report under Section 173 Cr.P.C. has also been filed. The compromise was effected between the parties about 3 years after the registration of the FIR. In view thereof, the present petition is allowed. FIR No. 97 dated 25.05.2018, under Sections 341, 323, 148, 149, 354-B IPC (Section 354-B IPC deleted lateron) registered at Police Station City Sunam, District Sangrur, along with all subsequent proceedings arising therefrom, are hereby quashed subject to the petitioners depositing a sum of Rs. 5,000/- (five thousand only) each with the Director PGIMER, Chandigarh Poor Patient Welfare Fund.