HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioners, who are the accused persons in F.I.R No.0117, dated 09.05.2016, under Sections 323, 336, 295, 506, 148 & 149 of the Indian Penal Code and Sections 25 & 27 of the Arms Act, registered at Police Station Sultanwind, District Amritsar (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of compromise.

(2.) With the intervention of respectables and elderly people of the society, the complainants have arrived at a settlement with the accused persons vide Compromise/Affidavits (Annexure P-2), 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 Judicial Magistrate First Class, Amritsar, vide report dated 16.12.2020, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent Nos.2 and 3 are represented by their Counsel through Video Conferencing, who does not dispute the compromise.