NAHAR SINGH @ ANAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of aforementioned three petitions praying for quashing of FIR No.112 dated 09.08.2017 for the offences punishable under Section 430 of the Indian Penal Code ('IPC' for short) and its cross-version cases bearing DDR No.37 dated 09.08.2017 and DDR No.25 dated 12.08.2017 under Sections 324, 323, 506, 148, 149 IPC (Section 364-A, 307 IPC and Sections 25/54/59 of Arms Act were added and Section 365 IPC was deleted later on) and DDR No.28 dated 22.08.2017 and DDR No.21 dated 28.08.2017 under Sections 452, 323, 324, 506, 148, 149 IPC and Section 326 IPC respectively, all registered at Police Station Kabarwala, District Sri Muktsar Sahib as well as all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) Vide separate orders of even date i.e 07.05.2018, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(3.) Separate reports of even date i.e. 21.09.2018, in all the cases, have been submitted by the Judicial Magistrate 1st Class, Malout, District Sri Muktsar Sahib, wherein it has been reported that statements of the petitioners and respondent-complainant as well as injured, in their respective cases, 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.