BALRAJ SINGH ALIAS BALLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed by the petitioner/accusedBalraj Singh alias Balla, Varinder Singh, Nrinder Singh, Ranjit Kaur, Daljit Singh, Sarabjit Kaur, Palwinder Singh alias Pida and Rajinder Singh under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing of FIR No. 38 dated 13.9.2010, registered under Sections 323, 325, 148 & 149 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station Khalchian, District Amritsar and all the subsequent proceedings on the basis of the compromise deed (Annexure P2).

(2.) VIDE order dated 20.5.2014, 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 statements of the concerned parties.

(3.) IN compliance of the aforesaid order, vide letter dated 17.7.2014, learned Sub Divisional Judicial Magistrate, Baba Bakala Sahib has sent his report through the learned District and Sessions Judge, Amritsar along with the copies of the statements of the parties. Thereafter, he sent his subsequent report vide letter dated 7.2.2015. The operative part of the report of the learned Magistrate is reproduced as under: