RAJA 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. 21 dated 04.03.2016, under Sections 323, 325, 341, 148, 149 of the IPC, registered at Police Station Amloh, District Fatehgarh Sahib (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise (Annexure P-2) entered into between the parties.

(2.) Vide order dated 19.09.2019, 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 29.10.2019 has been submitted by the JMIC, Amloh, wherein it has been reported that statement of the petitioners and respondent Nos. 2 and 3 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 trial Court, on the basis of the statement of ASI/IO Jaswinder Singh, has also reported that there were total seven accused persons including petitioners, however, accused Hartej Singh was juvenile and challan against him was presented in the Juvenile Court, Fatehgarh Sahib and he has been released on probation, vide order dated 02.05.2017 and accused Harnek Singh was found innocent during investigation and challan against him was not presented. It is further stated that there is no other complainant/affected/aggrieved party other than respondent Nos. 2 and 3.