ANIL KUMAR @ HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in First Information Report (for short, FIR) No. 250, dated 20.12.2011, registered under Section 382 of the Indian Penal Code (for short, the IPC), at Police Station Jodhewal, District Ludhiana City, 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, Annexure P -3.

(2.) WHILE issuing notice of motion, the trial Court was asked to record statements of the parties 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 trial Court has submitted a report dated 11.10.2013, affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) IN view of report of the trial Court, the Complainant/Victim also has/have no objection if the FIR and proceedings arising therefrom are quashed.