PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in Criminal Complaint No.187 -1, dated 17.11.2008, filed under Section(s) 307,452,34 of the Indian Penal Code (for short, the IPC),before Sub - Divisional Judicial Magistrate, Gidderbaha,seek quashing of the Criminal Complaint saying that the matter has been amicably settled between them and the Complainant/Victim as evidenced by the deed of compromise, Annexure P/3.

(2.) WHILE issuing notice of motion, the trial Court was asked to record statements of 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 trial Court has submitted a report dated 08.01.2014 (forwarded on 08.01.2014) affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) IN view of report of the trial Court, the Complainant/Victim also has no objection if the Criminal Complaint and proceedings arising therefrom are quashed.