HANS RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, is that initially, in the wake of statement of complainant Surender Mohan s/o Bhagwant Rai, respondent No.2 (for brevity "the complainant"), a criminal case was registered against petitioners -accused, Hans Raj s/o Janki Dass and his son Shallu, vide FIR No.92 dated 16.8.2014 (Annexure P1), on accusation of having committed the offences punishable u/ss 458, 323 and 506 read with section 34 IPC by the police of Police Station Longowal, District Sangrur.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by means of compromise deed dated 25.8.2014 (Annexure P -2) and affidavit (Annexure P3) of the complainant.

(3.) HAVING compromised the matter, the petitioners -accused have preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter -alia, pleading that now with the intervention of respectables and elders, the parties have amicably settled their disputes, by virtue of pointed compromise deed (Annexure P2). The complainant has also reiterated the factum of compromise in his affidavit (Annexure P3). The parties have redressed their grievances and have no grudge against each other. The complainant has no objection if the criminal case registered against the petitioners, by way of impugned FIR is quashed. On the strength of aforesaid grounds, they sought to quash the impugned FIR (Annexure P -1) and all other consequent proceedings arising thereto in the manner described here -in -above.