HIRA 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. 75 dated 21.05.2018, under Sections 325, 323, 148 and 149 of the IPC, registered at Police Station Jandiala, District Amritsar (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise dated 04.04.2019 (Annexure P-2) entered into between the parties.

(2.) Vide order dated 23.04.2019, 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 dated 31.05.2019 has been submitted by the JMIC, Amritsar, wherein it has been reported that statement 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. The trial Court, on the basis of the statement of SI/IO Balbir Singh, 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 Nos. 2 and 3.