SARANSH SHANDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 0024 dtd. 11/3/2019, registered under Ss. 323, 324, 341 and 34 of the IPC at Police Station Rahon, District S.B.S. Nagar (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 dtd. 21/9/2021, 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 dtd. 18/11/2021 has been submitted by the Addl. Chief Judicial Magistrate, Shaheed Bhagat Singh Nagar, wherein it has been reported that statement of the petitioner 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.