BALWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The epitome of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Surinder Singh son of Inder Singh-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioneraccused Balwinder Singh son of Ajaib Singh, vide FIR No.16 dated 31.03.2011 (Annexure P-1), on accusation of having committed the offences punishable under Sections 323, 336 & 506 IPC and Section 27 of the Arms Act, by the police of Police Station Phase-11, S.A.S. Nagar, Mohali.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 02.03.2013 (Annexure P-2) and affidavit of complainant (Annexure P-3).

(3.) Having compromised the matter, now the petitioner-accused has preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of the respectable persons of the locality, the parties have amicably settled their disputes, by way of compromise deed (Annexure P-2). They have already redressed their grievances. They want to live in peace in future. The factum of compromise is reiterated by the complainant in his affidavit (Annexure P-3). The settlement is stated to be in the welfare, benefit and larger interest of the parties. The complainant has no objection, if the criminal case registered against the petitioneraccused, by virtue of impugned FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.