TEJBEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and oozing out from the record, is that initially, in the wake of complaint of complainant Mandeep Singh s/o Sukhjinder Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners-accused, vide FIR No.241 dated 22.8.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 336, 506 read with section 34 IPC and Sections 25 & 27 of The Arms Act, by the police of Police Station Cantonment, District Amritsar.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise deed dated 27.8.2014 (Annexure P-2).

(3.) Having compromised the matter, now the petitioners-accused have preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that the instant dispute pertained to the landlord and PG students. Now with the intervention of respectables of the area, the parties have amicably settled their disputes, by virtue of indicated compromise deed. They do not want to take any further action against each other. They have redressed their grievances and they have no grudge against each other. They want to live in peace and harmony in future in the society. The settlement is stated to be in the welfare and benefit of the parties in particular and in larger public interest of the society in general. The complainant has no objection in case, the criminal case registered against the petitioners, by means of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P-1) and all other consequent proceedings arising thereto in the manner described here-in-above.