BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 185 dated 18.7.2012 under Sections 420, 465, 467, 468, 471, 120-B IPC, registered at Police Station 'A' Division, District Amritsar City as well as all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 17.9.2019, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding number of persons arrayed as accused in the FIR; whether any accused is proclaimed offender; whether the compromise is genuine, voluntary and without any coercion or undue influence and whether any accused person is involved in any other FIR. The trial Court was also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.

(3.) A report dated 15.11.2019 has been submitted by the Judicial Magistrate 1st Class, Amritsar, wherein it has been reported that statements of the petitioners and respondent No.2 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will. The statement of the Investigating Officer/ASI Satnam Singh has also been recorded, wherein he has stated that none of the accused has been declared proclaimed offender and there is only one complainant in the present FIR. As per the report submitted by the trial Court, one of the accused, namely, Iqbal Singh has died and the dispute is pertaining to installments of the vehicle, which was financed by the complainant, has been amicable settled between the parties.