AVINASH KUMAR ALIAS SETHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by petitioners Avinash Kumar alias Sethi, Onkar Chand and Kultar Chand alias Kultar Singh alias Sandeep under Section 482 Cr.P.C. for quashing of FIR No.87 dated 31.8.2012 (Annexure -P.1) registered on the complaint of Sethi Kumarcomplainant (respondent No.2) for the offences under Sections 323, 341, 506 and 34 IPC at Police Station Nurpur Bedi, District Roopnagar and all other subsequent proceedings arising therefrom, on the basis of compromise dated 12.9.2012 (Annexure -P.2).

(2.) ON 12.11.2013, learned trial Court was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.2) after recording the statements of all the concerned parties.

(3.) IN compliance of the above, the learned Sub Divisional Judicial Magistrate, Anandpur Sahib has sent his report vide letter dated 16.12.2013, wherein statements of Harmesh Chand father of complainant Sethi Kumar and accused -petitioners Avinash Kumar alias Sethi, Onkar Chand alias Jogi and Kultar Chand alias Kultar Singh alias Sandeep have been recorded. The complainant has admitted the factum of compromise with the accused -petitioners. He has also admitted that said compromise was effected voluntarily out of their own free will and without any influence and pressure and he has no objection if above said FIR is quashed.