BALVIR 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 DDR No.43 dated 5.6.2019 under Sections 323 , 324 , 148 , 149 IPC (Offence under Section 326 IPC added subsequently vide Rapat No.37 dated 11.6.2019) arising out of FIR No.74 dated 3.6.2019 under Sections 323 , 447 , 506 , 148 , 149 IPC (Section 325 IPC added later on Vide Rapat No.40 dated 19.6.2019), registered at Police Station Kotbhai, District Sri Muktsar Sahib as well as all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties. Vide order dated 27.9.2019, the parties were directed to appear before the trial Court for getting their statements recorded regarding compromise. The trial Court was further directed to transmit its report regarding genuineness of the compromise between the parties.

(2.) Report dated 27.11.2019 have been submitted by the Judicial Magistrate 1st Class, Gideerbaha, wherein it has been reported that statements of the parties have been recorded and statements made by the parties in the Court reveal that they have entered into compromise voluntarily without any coercion. Therefore, the compromise is genuine. The trial Court has also stated that none of the accused has been declared proclaimed offender and there are three victims/complainant in the present DDR.

(3.) Learned counsel for the petitioners submit that there is no other case pending between the parties and the accused has not been declared a proclaimed offenders.