DEEPAK SHARMA 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.88 dated 20.4.2019 registered under Section 379-B IPC at Police Station City Tarn Taran District Tarn Taran and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 24.5.2019 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 30.9.2019 has been submitted by the Chief Judicial Magistrate, Tarn Taran, wherein it has been reported that statements of the petitioners and respondents 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 Gurmit Singh, wherein he has stated that no accused has been declared a proclaimed offender and no other case/FIR is pending between the parties. The trial Court as also submitted that one Vishal Singh @ Vicky @ Nindi is also an accused.