GURPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.03 dtd. 3/1/2022 (Annexure P-1) under Sec. 379 IPC (Sec. 201 added lateron) registered at Police Station Sadar Dhuri, District Sangrur, and subsequent proceedings arising therefrom, on the basis of Compromise dtd. 5/7/2022 (Annexure P-2).

(2.) In terms of order dtd. 16/11/2022 of this Court, JMIC, Sangrur holding Camp Court at Dhuri, his submitted her report dtd. 3/12/2022. The relevant extracts of the report as below:-

(3.) From the statements of the parties, Court is of the opinion that matter has been amicably settled between the petitioners/accused namely Gurpal Singh Son of Sukhdev Singh and Jatinder Singh Son of Surinder Singh and complainant/respondent Amarjit Singh @ Sultanpuria Son of Jagmail Singh. The said compromise is genuine, voluntary and is without any coercion or undue influence.