NIRMAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed on behalf of Nirmal Singh for quashing of FIR No. 22 dated 5.3.2011 registered under Sections 353,186,332,148,149 IPC and Section 25/27 of Arms Act, 1959 at Police Station City Fazilka, District Ferozepur and other consequential proceedings arising therefrom on the basis of compromise (Annexure P-3).

(2.) While issuing notice of motion on 7.11.2011, parties were directed to appear before the trial Court for recording of their statements with regard to compromise. The trial Court was also directed to send his report to the effect whether the compromise is voluntary and is not the result of any pressure or coercion in any manner.

(3.) In compliance to the directions issued by this Court on 7.11.2011, statements of the parties were recorded by the trial Court and a report in this regard along with statements of the parties have been received by this Court, which is on record. Both the parties have affirmed the factum of compromise effected between them and the compromise is stated to be without any pressure or coercion in any manner. It has also been mentioned in the report of the trial Court that there is no other case against the parties.