LAWS(P&H)-2019-8-193

NACHTTER SINGH Vs. STATE OF PUNJAB

Decided On August 21, 2019
Nachtter Singh Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioners have prayed for quashing of DDR No.33 dated 23.2.2018 under Sections 323, 148, 149 IPC in FIR No. 19 dated 23.2.2018 for offences punishable under Sections 451, 323, 506, 148, 149 IPC, registered at Police Station Jhunir, District Mansa and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 6.5.2019, 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 regarding number of persons arrayed as accused in the FIR; whether any accused is proclaimed offender;

(3.) 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.