BALJINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The prayer in the present petition is for quashing of FIR No. 131 dated 16.9.2014 registered under Sections 341,354,506,34 IPC and Sections 3/4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station Model Town, Ludhiana, District Ludhiana, on the basis of compromise arrived at between the parties. Aforesaid FIR was registered on the basis of complaint made by respondent No.2. During pendency of the proceedings, with the intervention of the respectables as well as members of the Panchayat, the matter has been compromised between the parties. As per terms and conditions of the compromise, both the parties have decided to sort out their differences and purpose of the compromise is to maintain peace and harmony in the relations.

(2.) While issuing notice of motion on 16.11.2015, the parties were directed to appear before the trial Court for recording of their statements with regard to compromise. The parties did not appear before the trial Court and vide order dated 22.12.2015, one more opportunity was granted to them to appear before the trial Court for recording of their statements. The parties again did not appear before the trial Court and vide order dated 19.2.2016 one more opportunity was granted to them to appear before the trial Court for recording of their statements with regard to compromise subject to deposit of an amount of Rs. 10,000/- as costs before the trial court.

(3.) The parties appeared before the trial Court and their statements with regard to compromise were recorded, wherein, the factum of compromise has been affirmed by them. It has been mentioned by the petitioner as well as respondent No.2 that the compromise is as per their free will and there was no pressure from either side.