STEPHEN MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.99 dated 7.6.2017 under Sections 420, 465, 466, 468, 471, 120-B IPC, registered at Police Station City Gurdaspur, District Gurdaspur and all other proceedings consequent thereto, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 20.9.2019, the parties were directed to appear before the trial Court and the trial Court was directed to record the statements of the parties and submit a report regarding number of persons arrayed as accused in the FIR; whether any accused is proclaimed offender; whether the compromise is genuine, voluntary and without any coercion or undue influence and whether any accused person is involved in any other FIR. The trial Court was also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.

(3.) A report dated 29.10.2019 has been submitted by the Chief Judicial Magistrate, Gurdaspur, wherein it has been reported that statements of the petitioner and respondents No.2 and 3 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will. The learned trial Court has also recorded the statement of the Investigating Officer, there are two victims/complainants in the present case and the accused person is not involved in any other case.