NIRBHAY 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 cross-version registered vide Report No.46 dated 16.5.2017 under Sections 323 , 324 , 326 , 148 , 149 , 34 IPC (Section 326 IPC added later on) registered at Police Station Kotwali, District Kapurthala in FIR No.102 dated 16.5.2017 under Sections 323, 324, 326 (Section 326 IPC added later on) 427, 452, 148, 149 IPC , Police Station Kotwali District Kapurthala and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) A report dated26.4.2019 has been submitted by the Judicial Magistrate 1st Class, Kapurthala, wherein it has been reported that statements of the petitioner 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 recorded the statement of Investigating Officer ASI Paramjit Kumar, wherein he has stated that one complainant and nine accused are involved in this case.

(3.) Hon'ble Apex Court in the case of Gian Singh Vs. State of Punjab and another, 2012 (4) RCR (Criminal) 543, has held as under:-