JUDGEMENT
ARVIND SINGH SANGWAN,J. -
(1.)By way of the present petition, filed under Sec. 482 Cr.P.C., the petitioners
have prayed for quashing of FIR No. 0048 dtd. 27/5/2021, registered under
Ss. 323, 324, 506, 34 and 188 of the IPC at Police Station Division No.4,
Jalandhar (Annexure P-1) and all the subsequent proceedings arising therefrom,
on the basis of the compromise entered into between the parties.
(2.)Vide order dtd. 23/7/2021, 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 dtd. 27/9/2021 has been submitted by the Chief Judicial Magistrate,
Jalandhar, wherein it has been reported that statement of the petitioners 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.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.