LAWS(P&H)-2020-2-49

TARUNJIT SINGH Vs. STATE OF PUNJAB

Decided On February 05, 2020
Tarunjit Singh Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in this petition under Section 482 of Cr.P.C. has been made for quashing of FIR No.202 dated 19.11.2018, registered at Police Station Division-B, District Police Commissionerate, Amritsar, under Sections 341, 323, 148 of IPC on the basis of compromise (Annexure P- 2), alongwith all the subsequent proceedings arising therefrom. Vide order dated 01.11.2019, the Illaqa Magistrate/trial Court was directed to submit a report with regard to the authenticity and genuineness of compromise after recording statement of all the affected parties.

(2.) In compliance thereof, the Judicial Magistrate Ist Class, Amritsar vide letter dated 28.11.2019 has submitted that the compromise in question is genuine, voluntary and without any coercion or undue influence. The statements of the parties were recorded accordingly.

(3.) The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another , 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another , 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and in case of involving non-compoundable offence.