AJAY PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.117 dated 10.12.2015 (Annexure -P.1) registered for the offences under Sections 452, 323, 427, 506, 148 and 149 IPC at Police Station Mehta, District Amritsar and all subsequent proceedings arising therefrom in view of the compromise (Annexure -P.2).

(2.) The FIR has been registered on the statement of complainant - Jiva Singh on the allegations that the accused -petitioners attacked him and respondents No.3 and 4 and inflicted injuries. Now with the intervention of respectable persons, the matter has been amicably compromised between the parties and they have resolved their disputes and differences.

(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Sub Divisional Judicial Magistrate, Baba Bakala Sahib (Amritsar) has sent her report dated 27.5.2016 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one.