PARTAP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have prayed for quashing of Rapat/DDR No.24 dated 04.08.2012 registered in FIR No.52 dated 04.08.2012, for offence punishable under Sections 323, 324, 326, 148, 149 of the Indian Penal Code (in short 'IPC') at Police Station Begowal, District Kapurthala (Annexure P1), on the basis of the compromise effected between the parties. Vide order dated 02.05.2019, the parties were directed to appear before the trial Court/Illaqa Magistrate to get their statements recorded with regard to genuineness of the compromise.

(2.) A report dated 14.06.2019 has been submitted by the Sub 1 of 5 Divisional Judicial Magistrate, Bholath (Kapurthala), wherein it has been reported that statements of the petitioners and respondent Nos.2 and 3 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. Counsel for the petitioners has submitted that no other criminal case is pending between the parties and none of the petitioner has been declared as proclaimed offender.

(3.) Counsel for the State assisted with counsel for the respondents No.2 and 3 has not disputed the fact that the parties have arrived at a settlement with an intent to give burial to their differences. I have heard counsel for the parties and perused the case file. After perusing the report submitted by the trial Court, this Court is of the opinion that the matter has been amicably settled between the petitioners and respondent/victim, who have decided to bury their dispute and live in peace.