GOPAL @ GOPAL K GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 (for brevity, the Code), petitioners, the accused in FIR No.153 dated 17.09.2013 registered under Sections 448, 380, 457 and 511 of the Indian Penal Code (for short, 'the IPC'), at Police Station Ferozepur Cantt, District Ferozepur, seek quashing of the aforesaid FIR saying that the matter has been amicably settled between them and complainant/respondent No.2 as evidenced by the compromise deed dated 24.09.2013 (Annexure P -2).

(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 21.12.2013 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.

(3.) COMPLAINANT /respondent No.2, who is present in Court, and is identified by the Investigating Officer, does not have objection to the quashing of the afore -stated FIR and proceedings arising therefrom, on the basis of compromise.