PARDEEP KUMAR @ RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have approached this Court for quashing of FIR No.215, dated 5.9.2010, registered against them under Sections 323, 324, 452, 506, 427, 279, 337, 148, 149 IPC, at Police Station Nakodar, on the basis of compromise. Prayer also is for quashing all subsequent proceedings.

(2.) AS per the averments made in the petition, a quarrel took place between the petitioners and respondent Nos.2 and 3. Consequently, the impugned FIR was lodged. It is stated that petitioner No.4, Hardeep Singh, is a juvenile and, thus, facing proceedings before the Juvenile Justice Board. The remaining petitioners are facing proceedings before the Sub Divisional Judicial Magistrate, Nakodar. During the pendency of these proceedings, respectables of the village have intervened and the parties have arrived at a compromise. Copy of the compromise is placed on record as Annexure P-2. It is stated that the respondents now do not wish to pursue their complaint, which they had lodged against the petitioners.

(3.) IN view of the report, it can be said that the parties have genuinely entered into compromise without any pressure or coercion. The criminal proceedings, which are in progress, thus, would be an exercise in futility. The complainants are not likely to support the case of the prosecution and the end result of the trial, even if permitted to continue, would be an exercise in futility.