RAJPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by petitioner Rajpal Singh under Section 482 Cr.P.C. for quashing of FIR No.53 dated 24.5.2005 (Annexure -P.1) registered for the offences under Sections 323, 324, 325 and 34 IPC at Police Station Anandpur sahib, District Ropar and all other subsequent proceedings arising therefrom, on the basis of compromise dated 30.7.2013 (Annexure -P.2).

(2.) THE FIR in the present case has been got registered by complainant Saudagar Singh alleging therein that on 22.5.2005, when he was present in his house at about 12.00 noon, the petitioner along with coaccused armed with axe, 'dandas' and 'lathis' appeared and caused injuries to him. In the course of investigation, the petitioner appeared before the investigating agency and was admitted to bail. Now with the intervention of some respectable persons and near relations, a compromise (Annexure - P.2) has been entered into between the parties and they have amicably settled the dispute.

(3.) ON 4.12.2013, learned trial Court was directed to send a report with regard to the genuineness/validity or otherwise of the compromise (Annexure -P.2) and Sub Divisional Judicial Magistrate, Anandpur Sahib vide his report dated 28.1.2014 verified the genuineness of the compromise after recording the statements of all the concerned parties. The complainant has admitted the factum of compromise with the accused -petitioner. 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.