Jatinder Kumar vs State Of Punjab And Another

Gurvinder Singh Gill, J

The petitioner has approached this Court seeking quashing of FIR No.87 dated 14.6.2020 registered at Police Station Verka, District Amritsar

under Sections 354/354-A IPC and Section 8 of POCSO Act and all subsequent proceedings emanating therefrom on the basis of a compromise

having been effected between the parties.

Vide order dated 10.9.2020, 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 Additional Sessions Judge, Fast Track Court, Amritsar has been received, wherein it has been reported that statements of

petitioner/accused Jatinder Kumar and also of victim and complainant Kuldeep Singh have been recorded to the effect that they have compromised

the matter amongst themselves.

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

The learned Additional Sessions Judge, Fast Track Court, Amritsar 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.87 dated 14.6.2020 registered at Police Station Verka, District

Amritsar under Sections 354/354-A IPC and Section 8 of POCSO Act and all subsequent proceedings emanating therefrom are hereby quashed qua

the petitioner.