HARBANS 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.221 dated 6.10.2020, registered under Sections 452/323/427/506/34 IPC, at Police Station Amargarh, District Sangrur 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 2.12.2020 has been submitted by the Judicial Magistrate 1st Class, Malerkotla, 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. As per the report of the Naib Court, both the petitioners are not involved in any other case and none of the accused has been declared a proclaimed offender.