SANJEEV BHATT 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.51 dated 20.5.2018 under Sections 419, 420 IPC, registered at Police Station Jhunir, District Mansa as well as all the subsequent proceedings arising therefrom, on the basis of the compromise entered into between the parties.

(2.) Vide orders dated 15.2.2019 and 9.9.2019, the parties were directed to appear before the trial Court and the trial Court was directed to furnish the information whether there is any other accused other than the petitioners, arrayed in this petition and whether there is any other complaint or affected/aggrieved party other than the respondents, arrayed in the petition.

(3.) A report dated 28.3.2019 and 1.11.2019 have been submitted by the Sub Divisional Judicial Magistrate, Sardulgarh, wherein it has been reported that statements of the petitioner and respondent No.2 as well as victims 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 submitted that at the time of registration of the FIR, there were two accused namely Sanjiv Kumar and Minda Singh but the challan has been filed only against accused Sanjiv Kumar Bhatt. The trial Court also submitted that there is no other aggrieved person nor any other complaint is pending or filed against the said accused.