DALJIT 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 FIR No. 116 dtd. 20/12/2017, under Ss. 420, 406, 467, 468 and 120-B of the IPC (Sec. 471 IPC added later on), registered at Police Station Sadar Abohar, District Fazilka (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dtd. 1/5/2019, 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 the compromise is genuine, voluntary and without any coercion or undue influence and whether any accused person is involved in any other FIR and whether there is any other complainant or affected/aggrieved party other than the respondents, arrayed in the petition.

(3.) A report dtd. 31/5/2019 has been submitted by the JMIC, Abohar, wherein it has been reported that statement of the petitioners and respondent 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 reported that there is no other accused other than the petitioners nor there is any other complainant/affected/aggrieved party other than respondent No. 2/complainant. It has come in the statement of respondent No. 2/complainant that accused Sita Ram has died.