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 Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 53 dtd. 24/3/2017, under Ss. 452, 324, 323, 356, 506, 148 and 149 of the IPC and its cross version registered in DDR No. 23 dtd. 25/3/2017, under Ss. 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.) Vide order dtd. 13/9/2018 passed separately in both petitions, 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 is also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.