JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the version and its cross version.

(2.) These petitions have been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 53 dated 24.03.2017, under Sections 452, 324, 323, 356, 506, 148 and 149 of the IPC and its cross version registered in DDR No. 23 dated 25.03.2017, under Sections 323, 324, 148 and 149 of the IPC, at Police station Sadar Ferozepur, District Ferozepur, along with all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2 in both petitions), entered into between the parties.

(3.) In pursuance to the aforesaid directions, separate reports dated 16.05.2019 and 11.12.2018, respectively, have been submitted by the Additional Chief Judicial Magistrate, Ferozepur, wherein it has been reported that statement of both the sets of petitioners and complainants 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 trial Court has also recorded the statement of IO/ASI Lakhwinder Singh and IO/SI Gurdev Singh who have stated that there are total 14 accused persons in the FIR case and in cross version, there are total 09 accused persons and none of the petitioners in both cases has been declared a proclaimed offender.