JASWANT RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the instant petition under Sec. 482 Cr.P.C. has been made for quashing FIR No.20 dtd. 4/4/2012 (Annexure P-2) registered under Ss. 307, 323, 447, 148, 149 IPC and Ss. 25 and 27 of the Arms Act, at Police Station Sandaur, on the basis of compromise dtd. 1/3/2016 (Annexure P-1).

(2.) Pursuant to orders dtd. 31/8/2018 and 28/9/2018 of this Court, the parties appeared before the trial Court on 14/9/2018 and 9/10/2018 to get their statements recorded. Learned Additional Sessions Judge, Sangrur, has submitted his reports vide letters bearing No.471, dtd. 20/9/2018 and 504 dtd. 12/10/2018 duly forwarded by learned District and Sessions Judge, Sangrur, vide Endst. Nos.6516EB, dtd. 21/9/2018 and 7110EB of 15/10/2018, respectively.

(3.) According to the reports, learned Additional Sessions Judge, Sangrur, is satisfied that compromise entered into between the parties is voluntary without any kind of pressure or any undue influence and is genuine. No accused has been declared proclaimed offender.