GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioner has prayed for quashing of FIR No.265 dtd. 19/10/2018 for offence punishable under Ss. 307, 506, 148, 149 IPC and Ss. 25/27 of the Arms Act registered at Police Station Bhawanigarh, District Sangrur and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dtd. 29/3/2019, 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 dtd. 2/5/2019 has been submitted by the Additional Chief Judicial Magistrate, Sangrur, wherein it has been reported that statements of the petitioner 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 SI Geeta Rani, wherein she has stated apart from the complainant there is no other injured in the FIR/occurrence and none of the accused has been declared a proclaimed offender.