SAROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr. P.C. praying for quashing of FIR No. 76 dated 28.4.2010 (Annexure -P.1) registered for the offences under Sections 307, 323, 148, 149 and 506 IPC and Sections 25 and 27 of the Arms Act at Police Station Salem Tabri, District Ludhiana and all subsequent proceedings arising therefrom in view of the compromise.

(2.) THE FIR has been registered on the statement of complainant -Sukhwinder Singh on the allegations that around three months ago Saroop Singh along with his family members had fled from his house after duping the people of crores of rupees and had locked his house. On the day of registration of the FIR, they returned back accompanied by their relatives. As soon as Saroop Singh and his family members came, the people to whom he owned money gathered there. On seeing the crowd, Saroop Singh and his family got infuriated and raised a 'Lalkara' to shoot them. Saroop Singh with an intention to kill the complainant fired at him on which he and other people saved themselves by running from there. Surinder Kaur and Ravinderpal Singh attacked Bhola and Parveen Kaur and slapped them. On seeing the people, Saroop Singh and his family ran away from the spot. Rattan Singh, brother -in -law of Saroop Singh fired upon them from his.12 bore rifle with an intention to kill them. Now with the intervention of the respectable, the matter has been compromised between the petitioners and respondent No. 2 and they are willing to live peacefully and bury the hatchet. It is mentioned that initially complaint was lodged against 12 persons, however, only the petitioners have been sent to face the trial, while other co -accused were found to be innocent, hence they were kept in column No. 2. It is submitted that no injury of any sorts whatsoever has been reported in the present matter.

(3.) KEEPING in view the fact that the parties have entered into a compromise, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Additional District and Sessions Judge, Ludhiana has sent his report dated 8.5.2014 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant Sukhwinder Singh has stated that the matter has been compromised voluntarily, without any pressure or coercion and he has no objection if the FIR is quashed.