HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita Act, 2023 for quashing of FIR No.65, dtd. 31/7/2024 (Annexure P-1), under Ss. 333, 115(2) of BNS, 2023 and Sec. 117(2) of BNS, 2023 added later-on, registered at Police Station Behram, District SBS Nagar, with all subsequent proceedings arising therefrom on the basis of compromise dtd. 16/9/2024 (Annexures P-2). During the pendency of the dispute, the parties have compromised the matter and filed the present petition for quashing of FIR. Vide orders dtd. 5/2/2025 and 27/5/2025, parties were directed to appear before the Illaqa Magistrate/Trial Court and report with regard to the genuineness of the compromise was called for.

(2.) The report dtd. 17/6/2025 has been received from JMIC, SBS Nagar, stating that the parties have entered into a compromise, which is genuine, voluntary and without any coercion or undue influence. Learned counsel for respondents No.2 and 3 submits that he has no objection if the petition is allowed. Full Bench of this Court in 'Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Criminal) 1052", has held:-