HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of FIR No. 65 dated 25.3.2015 under Sections 452/341/323/506/148/149 IPC, registered at Police Station City Kapurthala, District Kapurthala and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 13.5.2019, 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 whether there is any other accused other than the petitioners arrayed in this petition and whether there is any other complainant or affected/aggrieved party other than the respondents, arrayed in the petition.

(3.) A report dated 17.7.2019 has been submitted by the Chief Judicial Judicial Magistrate, Kapurthala, wherein it has been reported that statements of the petitioners and respondent No.2 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 Investigating Officer ASI Harparsad, Police Station City Kapurthala, wherein he has stated that the present FIR has been registered against the petitioners and they have not been declared a proclaimed offenders.