MOHD HANIF Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners/accused Mohd. Hanif and seven others, under Section 482 Code of Criminal Procedure for quashing FIR No.148 dated 14.11.2013 under sections 325, 323, 148, 149 Indian Penal Code (hereinafter referred as 'IPC'), registered at Police Station Ahmedgarh, District Sangrur and all the subsequent proceedings arising out of the same, on the basis of written compromise (Annexure P -2) arrived at between the parties.

(2.) VIDE order dated 18.11.2014, this Court had 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, report has been received from the learned Judicial Magistrate First Class, Malerkotla (Sangrur) through learned District and Sessions Judge, Sangrur along with the original statements of the parties. The trial Court has reported that the compromise is genuine, voluntary and without any pressure, coercion or influence.