GURJANT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Gurjant Singh, the petitioner has brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No.83 dated 23.07.2007 (Annexure P1) registered at Police Station Bhikhi, District Mansa for an offence punishable under sections 148, 349, 427 IPC read with section 149 IPC alongwith all the subsequent proceedings arising out of the same on the basis of compromise dated 3.2.2012 (Annexure P3).

(2.) While issuing notice of motion, the parties were directed to appear before learned Illaqa Magistrate on 15.1.2013 for getting their statements recorded in support of the compromise. Learned Judicial Magistrate Ist Class, Mansa has sent his report in this regard through learned District & Sessions Judge, Mansa. He has reported that he had recorded the statements of Gagandeep Singh Grewal son of Bhupinder Singh Grewal, the complainant as also accused Gurjant Singh and has found that their statements are voluntary and without any influence or fear.

(3.) It is a case where the FIR was lodged by Bhupinder Singh Grewal. Said Bhupinder Singh Grewal has died and Gagandeep Singh Grewal, whose statement is recorded by learned Magistrate is son of that Bhupinder Singh Grewal. However, so far it does not become clear that Gagandeep Singh is the only legal representative of Bhupinder Singh Grewal and is entitled to compromise the matter on behalf of the complainant.