BANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the version and its cross version.

(2.) These petitions have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 138 dtd. 25/6/2014, under Ss. 452, 325, 323, 148 and 149 of the IPC and its cross version registered in DDR No. 21 dtd. 25/6/2014, under Ss. 452, 323, 148 and 149 of the IPC, at Police Station Sadar Dhuri, District Sangrur along with all consequential proceedings arising therefrom, on the basis of 1 of 5 compromise entered into between the parties.

(3.) Separate reports dtd. 21/2/2019 have been submitted by the Sub Divisional Judicial Magistrate, Dhuri, wherein it has been reported that statement of both the sets of petitioners and complainants 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. It is also reported that in the FIR case, there are two accused persons, who are the petitioners and none of them has been declared a proclaimed offender, however, in the cross- version, there are total nine accused persons, out of whom, eight accused persons are the petitioners and one accused Hakam Singh has been declared proclaimed offender by the trial Court.