SATNAM 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.118 dated 17.6.2018 under Sections 452/324/323/34 IPC, registered at Police Station Lambi, District Sri Muktsar Sahib and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 28.8.2019, 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 dated 26.9.2019 has been submitted by the Judicial Magistrate 1st Class, Malout, wherein it has been reported that statements of the petitioners and respondents No.2 to 4 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 Daljeet Singh, wherein he has stated that neither any accused has been declared proclaimed offender nor any of them is involved in any other case. He further stated that there is only one victim/complainant in the present case.