PRABHJIT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD .

(2.) FIR No. 58 dated 8.5.2012 (Annexure P1) under Sections 326, 324, 323, 34 of the Indian Penal Code, 1860 (for short, 'IPC'), was registered at Police Station, Qila Lal Singh, District Gurdaspur, on the allegation that the complainant took the land measuring 1 acre from father of petitioner No. 1 on contract (Theka) and that Prabhjit wanted to get vacated the land forcibly before expiry of the time period of contract and for that reason complainant was caused injuries. Now with the intervention of respectables, the matter has been compromised between the parties.

(3.) WHILE issuing notice of motion, the learned trial Court was asked to examine the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The learned trial Magistrate has submitted a report dated 6.7.2013 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.