AMRITPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Amritpal Singh, has filed the present petition under Section 482 Cr.P.C. for quashing of F.I.R. No.15 dated 13.02.2007, under Sections 307, 171-B, 188, 427, 148 and 149 of Indian Penal Code and Sections 25, 54 and 59 of the Arms Act registered at Police Station Sadar, Kapurthala, on the basis of compromise effected between the parties.

(2.) Learned counsel for the petitioner submits that earlier coaccused of the petitioner approached this Court by way of filing Criminal Misc. No. M-41274 of 2012, which was allowed vide order dated 04.03.2013 and said FIR was quashed. Learned counsel for the petitioner also submits that petitioner at that time was behind the bars and compromise could not be effected with the present petitioner. Subsequently, a compromise has been effected between the petitioner and the complainant and statements in this regard have been recorded by the trial Court as per directions issued by this Court on 09.04.2013.

(3.) A report in this regard along with the statements have been received, which are on record. It has been mentioned in the statement of complainant that he has no objection in quashing of the FIR. The compromise is as per his free will and is without any pressure.