SOURAV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of aforementioed two petitions praying for quashing of FIR No.102 dtd. 15/5/2020 for the offences punishable under Ss. 323, 324, 326, 307, 148, 149, 427, 506, 120-B of the Indian Penal Code ('IPC' for short) and Sec. 54 of Disaster Management Act, 2005 and its cross-version case/GD No.23 dtd. 4/6/2020, both registered at Police Station Shimlapuri, District Ludhiana and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) The reports dtd. 22/3/2021 have been submitted by the Judicial Magistrate 1st Class, Ludhiana, wherein it has been reported that statements of the petitioners and the private respondent(s) have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will.

(3.) Learned counsel for the petitioners in CRM-M-7634-2021 submits that as per the FIR, there are three injured persons i.e. respondent No.2-complainant Rohan, Ashwani and Gaurav Sharma. It is further submitted that the compromise is effected with all three persons and all of them have signed the compromise deed.