RAM CHARAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.46 dtd. 26/6/2015 registered under Ss. 323, 341, 427, 506, 294, 148, 149 of the Indian Penal Code (for short 'the IPC') at Police Station Naya Gaon, District SAS Nagar, Mohali and all subsequent proceedings arising therefrom, on the basis of compromise, arrived at between the parties.

(2.) Vide order dtd. 1/2/2019, the parties were directed to appear before the Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Additional District and Sessions Judge, SAS Nagar, Mohali, dtd. 22/2/2019, has been received, wherein, it has been submitted that all the petitioners except petitioner No.7 have made statement and they have entered into a compromise with the complainant. It is further submitted that the compromise arrived at between the parties is genuine, voluntarily, without any pressure or coercion. However, petitioner No.7 has refused to compromise the matter with the complainant.

(3.) Learned counsel for respondent No.2-complainant has submitted that even the petitioner No.3 namely Krishan Parsad has also refused to comply with the agreement after making statement before the Court.