HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing. Through this petition, the petitioners seek quashing of FIR No.141 dtd. 30/8/2019, registered under Ss. 307, 379-B, 323, 506, 427, 341, 120-B IPC and Ss. 25 and 27 of the Arms Act, 1959, at Police Station City Khanna, and all the subsequent proceedings arising therefrom, on the basis of compromise dtd. 8/6/2021 (Annexure P-2), arrived at between the parties, as there was no gun-shot injury and the injuries on the person of complainant-respondent No.3 were on his non-vital parts.

(2.) Vide order dtd. 24/8/2021 passed by this Court, the trial Court/Illaqa Magistrate had been directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise. In compliance thereof, the learned Sub Divisional Judicial Magistrate, Khanna, has submitted a report, vide letter dtd. 28/10/2021, indicating that the parties had appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another, 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and in case of involving non-compoundable offence.

(3.) The Hon'ble Apex Court in the case of Gian Singh Versus State of Punjab and another. 2012(4) RCR (Criminal) 543 has held as under:-