SOMVEER SINGH ALIAS CHAUTALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by petitioners Somveer Singh alias Chautala, Jagjit Singh alias Laddi, Ramesh Kumar alias Jimmi Brar and Narinder Singh under Section 482 Cr.P.C. for quashing of FIR No.14 dated 26.1.2011 (Annexure -P.2) registered for the offences under Sections 452, 380, 506, 148, 149 and 120 -B IPC at Police Station Dinanagar, District Gurdaspur and all other subsequent proceedings arising therefrom, on the basis of compromise dated 20.5.2013 (Annexure -P.3).

(2.) THE complainant -respondent No.2 Harcharan Singh has got registered case against the petitioners on the ground that they had entered inside the office of the Truck Union, of which the complainant was President, and stolen the money from the locker of the office and also broke the lock of the godrej almirah and stolen the official record of the Union and threatened him and Harvinder Singh that they would kill them and asked to leave the office and run away. Both the parties are the residents of same area and are known to each other. Now with the intervention of respectable persons, the dispute between the parties has been amicably solved and compromise (Annexure -P.3) entered into between the parties in this regard has been placed on record. On 30.5.2013, learned Illaqa Magistrate was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.3) after recording the statements of all the concerned parties.

(3.) IN compliance of the above, the learned Judicial Magistrate Ist Class, Gurdaspur has sent his report vide letter dated 22.6.2013, wherein statements of complainant Harcharan Singh and the accusedpetitioners have been recorded. The complainant has admitted the factum of compromise with the accused -petitioners. He has also admitted that said compromise was effected without any coercion or pressure and he has no objection if above said FIR is quashed.