BALWANT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this common judgment, I intend to dispose of CRM-M- 21385-2014, titled 'Balwant Singh and others vs. State of Punjab and others' and CRM-M-21424-2014, titled 'Pritam Singh and others vs. State of Punjab and others', as in both these petitions, prayers have been made for quashing of case FIR No.113 dated 14.07.2013, registered at Police Station Dhariwal, Tehsil & District Gurdaspur, under Sections 452/324/323/427/148/149 IPC (Section 326 IPC was added later on) and cross-version dated 01.08.2013, under Sections 452/427/341/323/506/ 379/148/149 IPC arising out of the aforesaid FIR, respectively, on the basis of compromise dated 24.09.2013 (Annexure P-2 in CRM-M- 21385-2014 and Annexure P-3 in CRM-M-21424-2014), alongwith all the subsequent proceedings arising therefrom.

(2.) Vide order dated 30.06.2014 in CRM-M-21385-2014 and order dated 07.07.2014 in CRM-M-21424-2014, notice of motion was issued and parties were directed to appear before trial Court on 31.07.2014 to get their statements recorded with regard to compromise and the trial Court was directed to send the report.

(3.) In compliance of the aforesaid orders, learned trial Court has submitted its report which indicates that parties appeared before it and got recorded their respective statements with regard to validity of compromise. As per the report, compromise arrived at between the parties is genuine and without any pressure or coercion from any corner. Now no dispute is pending between the parties.