NARINDER KUMAR @ BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. for quashing of FIR No.65 dated 21.9.2010, registered at Police Station Narot Jaimal Singh, District Gurdaspur under Sections 323, 324, 34 IPC (Section 326 IPC added later on) along with consequential proceedings, arising out of it on the basis of compromise deed dated 1.9.2012 (Annexure P-2).

(2.) LEARNED Counsel for the petitioners states that the case is pending till date and no conviction has been recorded so far. This Court, vide order dated April 11, 2013, had directed the trial court/Ilaqa Magistrate to record the statements of the concerned parties with regard to the genuineness and validity or otherwise of the compromise (Annexure P-2). In deference thereto, the trial court vide its report No.55 dated 25.5.2013, transmitted through the District & Sessions Judge, Gurdaspur, has vouchsafed about the genuineness of the compromise after recording the statements of all concerned parties.

(3.) PRESENT petition is allowed. FIR No.65 dated 21.9.2010, registered at Police Station Narot Jaimal Singh, District Gurdaspur under Sections 323, 324, 34 IPC (Section 326 IPC added later on) is hereby quashed and all the criminal proceedings arising out of the said FIR also stand quashed. It is, however, made clear that if the petitioners stand convicted in the aforesaid FIR, this order shall be treated as non-est and will have no bearing on order of conviction and sentence passed therein.