HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.142 dated 21.05.2018, under Sections 325, 323, 452, 148 and 149 of the Indian Penal Code, 1860, registered at Police Station Sadar Tarn Taran, District Tarn Taran along with all consequential proceedings arising therefrom on the basis of compromise deed dated 15.01.2019, entered into between the parties i.e. petitioners as well as respondent No.2. Brief facts of the case are that complainant/respondent No.2-Avtar Singh made a complaint alleging therein that petitioners, armed with Daang and Gandaasa, trespassed into his house on 06.05.2018 at about 06:00/06:30 PM and also inflicted injuries on his person. Hence, the present FIR was registered.

(2.) This Court, while issuing notice of motion on 13.03.2019, passed the following order:-

(3.) In terms of aforesaid order, the statements of both the parties were recorded by learned Additional Chief Judicial Magistrate, Tarn Taran and submitted a report dated 30.04.2019. The operative part of the same reads as under:- " xxxxxxx It is further submitted that from the above statements of the parties so recorded by me, the compromise arrived at between the parties apparently appears to be a genuine compromise and is the voluntary act of the parties without there being any sort of pressure, threat or coercion from any corner and there is no PO proceedings pending against the accused persons. "