MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners have prayed for quashing of DDR No.26 dtd. 16/6/2015 in FIR No.85 dtd. 14/6/2015 under Ss. 323, 452, 427, 148, 149 IPC registered at Police Station Chattiwind, Amritsar and all the subsequent proceeding arising therefrom, on the basis of compromise entered into between the parties.

(2.) Vide order dtd. 20/9/2018, 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; and whether the compromise is genuine, voluntary and without any coercion or undue influence.

(3.) A report dtd. 6/11/2018 has been submitted by the Additional Sessions Judge, Amritsar, wherein it has been reported that statements of the petitioners and respondents No.2 to 14 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.