JOGINDER SINGH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Jhamb, learned Counsel for the petitioner, Shri Faldessai, learned Additional Public Prosecutor for Respondents No.1 and 2 and Shri. Rivankar, learned Counsel for Respondent No.3.

(2.) This petition is filed for quashing and setting aside FIR No.152/2023 dtd. 20/12/2023 registered at Calangute Police Station,North Goa. The complaint was filed by respondent No.3 before the Calangute Police Station alleging that at 17:00hrs he was returning back from Mapusa market on his bike. After he reached home one grey colour Maruti Sukuzi Ertiga belonging to the petitioner parked in front of the main entrance gate of the complainant's house. The complainant requested the petitioner to give him way. There was some altercation that took place between the complainant and the petitioner. It is the allegation that the petitioner punched the complainant on the face on the right side of his lips. As a result, the petitioner fell on the road. It is further alleged that the other occupants of the car got down and assaulted the complainant with stone and kicks.

(3.) Learned Counsel for the petitioner as well as the respondent No.3 submitted that the parties mutually decided to settle the matter. They have entered into a compromise by a deed executed on 28/5/2024. The Compromise Deed is annexed at Exhibit 'D'. The parties have stated that they have settled the matter and the complaint registered against the petitioner be quashed due to the compromise. The complainant is present in the Court and through his advocate submits that the matter is amicably compromised. The complainant is identified by his advocate. The complainant states through his advocate that there is no pressure or force exerted by anyone on the complainant. The compromise is voluntary.