TEHAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners, namely, Tehal Singh, Joginder Singh, Manjit Singh and Buta Singh have filed this petition under Sec. 482 Crimial P.C. for quashing of First Information Report (for short 'FIR') No.58 dated 07.06.2009, under Sections 341, 323, 325, 148 read with Sec. 149 of Indian Penal Code (for short 'IPC') registered at Police Station Sudhar, District Ludhiana, on the basis of compromise effected between the parties.

(2.) While issuing notice of motion on 27.03.2014, parties were directed to appear before the Area Magistrate for recording of their statements with regard to compromise and the Area Magistrate was also directed to send a report in this regard along with statements of the parties.

(3.) In response to the said directions issued by this Court, a report in this regard along with the statements of the parties have been received, which are on record wherein factum of compromise has been affirmed. It has been mentioned in the report that the compromise effected between the parties is genuine and is without any pressure. Complainant has specifically stated in his statement that he has no objection in quashing of the FIR.