HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of the present petition, filed under Section 482 Cr.P.C., the petitioner has prayed for quashing of FIR No. 0048 dated 14.03.2018, registered under Sections 341, 323, 294, 506, 148 and 149 of the Indian Penal Code at Police Station Hathur, District Ludhiana (Rural) (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide order dated 04.07.2019, 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 any accused is proclaimed offender; whether the compromise is genuine, voluntary and without any coercion or undue influence and whether any accused person is involved in any other FIR. The trial Court was also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.

(3.) A report dated 16.07.2019 has been submitted by the JMIC, Jagraon, wherein it has been reported that statement 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, on the basis of the statement of ASI Lakhbir Singh, has also reported that there is no other accused other than the petitioner nor there is any other complainant/affected/aggrieved party other than respondent No. 2 and none of the parties is a proclaimed offender.