DAVINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) QUASHING of F.I.R. No. 47 dated 19.06.2014 under Sections 306 IPC registered at P.S. Ghanie Ke Bangar, Distt. Batala, is being sought on the basis of compromise dated 28.10.2014 (Annexure P -2).

(2.) F .I.R. has been registered on the statement of respondent No. 2 against the petitioner with the allegations that the complainant along with his two sons Machael Masih @ gopi (deceased) and Samson Masih @ goldy were employed with the petitioner, who is a commission agent and running his business at Village Kala, Afghana and due to some embezzlement in stocks of goods, the complainant and his sons were held guilty by the respectable and the panchayati members and they were held liable to pay Rs. 2,25,000/ - to the petitioner in two installments. Thereafter, the petitioner called up Michael Masih and asked him to pay the money as he is dire need of the same due to which he consumed sulphas tablets and committed suicide.

(3.) IN compliance of order dated 04.11.2014, report of Judicial Magistrate, 1st Class, Batala has been received and statement of complainant -Sushil Masih to the effect that he had compromised the matter with the accused person and has no grudge against him. He has no objection, if the present F.I.R. be quashed against the petitioner. Statement of petitioner has been recorded to the same effect. The compromise has been entered voluntarily and without any pressure. Both the parties have been identified by their respective counsel.