RANJODH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners pray for quashing of FIR No.193, dated 3.6.2011, registered under Sections 323, 427, 294, 506, 307, 148, 149 IPC and 25/27 of Arms Act at Police Station Civil Lines, District Amritsar City.

(2.) THE petitioners claim to have been falsely implicated. Otherwise, it is stated that both the parties are related to each other and misunderstanding took place on account of minor dispute, for which the complainant had lodged the present FIR. Now the respectables have intervened and the parties have reached compromise. The Complainant now does not wish to proceed against the petitioners. The complainant as well as the petitioners are present in person. I have spoken to the complainant, who has stood by the compromise, copy of which has been annexed with the petition as Annexure P-2. I have also asked the complainant and he has stated before the Court that he has voluntarily agreed to the compromise and he is not under any pressure. Since the parties are related to each other and have amicably settled the dispute, no useful purpose would be served in allowing this prosecution to continue. It would only lead to wastage of time of the Court. Counsel for the petitioners confirm that the petitioners are not proclaimed offenders and have been regularly appearing before the Court. Since the parties have compromised, the present FIR and all subsequent proceedings arising therefrom can be quashed in view of the law laid down in Kulwinder Singh and others Vs. State of Punjab and others, 2007 (3) Law Herald (P&H) (FB) 2225.