BALJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioners, who are the accused persons in F.I.R No.175, dated 02.06.2020, under Sections 323, 324, 506 and 34 of the Indian Penal Code, registered at Police Station City Muktsar, District Sri Muktsar Sahib (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

(2.) Now, respondents No.2 to 5 have arrived at a settlement with the accused persons vide Compromise Deed (Annexure P-3), which is duly signed by them. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Ld. Judicial Magistrate Ist Class (Duty), Sri Muktsar Sahib, vide report dated 11.01.2021, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondents No. 2 to 5, who are complainant and victims/injured, are represented by their Counsel who does not dispute the factum of compromise.