SITA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of both these petitions i.e. CRM -M - 6899 -2015 (Amarjeet and ors. Vs. State of Punjab and ors.) and CRM -M - 7476 -2015 (Sita Ram and ors. Vs. State of Punjab and ors.) as both these petitions have arisen out of FIR and its cross -version.

(2.) THE petitioners have approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') invoking its inherent jurisdiction for quashing of FIR No.50 dated 19.05.2012 under Sections 324, 323, 34 of the Indian Penal Code ('IPC' for short), registered at Police Station Khuian Sarwar, Tehsil Abohar, District Fazilka and the consequential proceedings arising from that FIR and its crossversion, on the basis of compromise (Annexure P -3). Notice of motion was issued.

(3.) IN compliance of the orders dated 02.03.2015 passed in CRM -M - 6899 -2015 (Amarjeet and ors. Vs. State of Punjab and ors.) by this Court, the parties got their statements recorded before the learned Judicial Magistrate 1st Class. Consequently, report dated 31.03.2015 sent by learned Judicial Magistrate 1st Class, Abohar has been received which is available on record of the case (CRM -M -6899 -2015) alongwith the statements of the parties. Learned Magistrate has reported that the parties have made their statements voluntarily and without any pressure. The compromise arrived at between the parties has been found to be a genuine one.