JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking quashing of FIR No. 74 dated 9.12.2014, registered under Sections 323, 295A, 148 and 149 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Mullanpur Garibdas, District S.A.S. Nagar, Mohali (Punjab) and all the subsequent proceedings on the basis of the compromise deed dated 10.12.2014 (Annexure P2).

(2.) VIDE order dated 6.2.2015, a Co -ordinate Bench of this Court has directed the parties to get their statements recorded before the trial Court. The trial Court was also directed to send its report with regard to the validity or otherwise of the compromise after recording the Criminal Misc. No. M -3905 of 2015 2 statements of the concerned parties.

(3.) IN compliance of the aforesaid order, report has been received from the learned Judicial Magistrate Ist Class, Kharar through the learned District and Sessions Judge, Rupnagar along with the copies of the statements of the parties. The operative part of the report of the learned Judicial Magistrate is reproduced as under: "Statements of complainant/respondent Bhupinder Singh and accused/petitioners Balbir Kaur, Harpreet Singh, Balkar Singh, Kuldeep Singh, Karam Singh and Jaspreet Singh have been recorded on 20.2.2015. Complainant Bhupinder Singh has suffered a statement that he has seen the compromise Ex.P1. He has no objection if the FIR against the accused be quashed as per the compromise. He has entered into the compromise without any pressure or coercion and with his own free will.