JAGSIR 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.193 dated 1.12.2019, under Sections 323/324/34 (Sections 325/326 IPC added later on ) at Police Station Maur, District Bathinda as well as all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 5.11.2020, 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 the accused persons are involved in any other FIR or not.

(3.) A report dated 10.12.2020 has been submitted by the Sub Divisional Judicial Magistrate, Talwandi Sabo, wherein it has been reported that statements of the petitioners 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. The trial Court has also recorded the statement of ASI Jaskaran Singh, the Invstigating Officer, wherein he has stated that none of the accused has been declared a proclaimed offender. It is also submitted that as per the statement of the Investigating Officer, petitioner- Jagsir Singh is involved in case FIR No.25 dated 17.2.2017 under Sections 295, 341, 355, 323, 506, 34 IPC and FIR No.160 dated 17.8.2019 under Sections 324, 323, 34 IPC, registered at Police Station Maur.