KARAN BALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Cr.P.C. for quashing of FIR No.35 dtd. 28/3/2013, registered under Ss. 307/34 of the Indian Penal Code, 1860 at Police Station City Hoshiarpur, District Hoshiarpur (Sec. 307 of IPC has been deleted later on and Sec. 324 of IPC has been added later on) as well as all the consequential proceedings arising therefrom including the judgment of conviction dtd. 9/1/2019 passed by the Court of Sh. Amit Mallan, PCS, CJM, Hoshiarpur, Punjab (Annexure P-2) on the basis of compromise dtd. 25/9/2019 (Annexure P- 3), qua the petitioner.

(2.) In such circumstances, the petitioner, as also respondent no.2 would appear before the learned appellate court up to 1/3/2021 to record their statements. That Court would satisfy itself with regard to the authenticity of the compromise and the fact that it has been arrived at without any kind of undue influence or pressure, and would thereafter send its report to this Court, before the next date of hearing.

(3.) That Court would also verify whether there is any other person involved in the occurrence, who is not a party to the present petition and whose consent for the compromise would be required, if this Court comes to the conclusion that the FIR sought to be quashed can be so quashed.