SULTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, filed under Sec. 482 Cr.P.C., the petitioners seek quashing of FIR No. 191 dtd. 14/7/2019 registered at Police Station Sadar Dhuri, District Sangrur, constituting therein offences, under Ss. 148, 149, 307, 323, 325, 341, 506 IPC, and, also of all the consequential proceedings arising therefrom, hence on the basis of compromise dated -14/3/2022 (Annexure P-2), arrived at between the parties.

(2.) When the instant petition came up for hearing on 22/4/2022, this Court made directions upon, the Illaqa Magistrate concerned, to make a report with respect to the veracity of the compromise. The learned Illaqa Magistrate was also directed to disclose in his report, whether after completion of investigation, report under Sec. 173 Cr.P.C. has been filed, whether charge has been drawn against the accused; and whether the prosecution evidence has commenced. The afore order makes it apparent that the petitioners had depended, upon, a compromise/settlement, arrived at, in respect of the FIR (supra) with the complainant-respondent No. 2.

(3.) The afore made orders on 22/4/2022 by this Court, has been complied with by the learned Illaqa Magistrate concerned, and, the elicited report has been placed on record. A perusal of the report, transmitted to this Court, by the learned Magistrate concerned, reveals that the settlement /compromise, arrived at inter se the petitioners, and, respondent No. 2, is a sequel of both, being ad idem qua it, besides the compromise / settlement being a sequel of no pressure or coercion, being exercised upon each other. Therefore, the learned Magistrate has reported that the settlement /compromise, depended upon by the petitioners, for seeking the quashing of the FIR (supra), is both voluntary, and, genuine.