RANJIT 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), petitioner(s), the accused in First Information Report (for short, FIR) No. 140, dated 09.10.2013, registered under Section(s) 307, 342, 341, 323, 506 and 34 of the Indian Penal Code (for short, the IPC) at Police Station Longowal, seek quashing of the FIR saying that the matter has been amicably settled between them and the Complainant/Victim as evidenced by the deed of compromise dated 16.10.2013, Annexure P2.

(2.) WHILE issuing notice of motion, the Illaqa Magistrate was asked to record statements of the pbies 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 Illaqa Magistrate has submitted a report dated 6.12.2013, affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) IT may also be of benefit to extract from Gian Singh v. State of Punjab, (SC)2012(4) Recent Apex Judgments (RAJ) 549:2012(4) RCR (Crl.) 543:2012(5) CTC 526:2012 Ker.LJ 141:2012(4) KLT 108:2012(4) Law Herald (SC) 3025:2012(5) Knt.LJ 476: 2012(4) Cri.CC 774:2012 (10) SCC 303:2012 AIR (SC)(Cri) 1796: 2012(CriLJ 4934:2012(4) AICLR 551:2012(4) Crimes (SC) 155:2012(9) SCALE 257:2012(2) WLC (SC) Criminal 753, following observations of the Hon'ble Supreme Court of India: