GURDEEP SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-12-8
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 01,2021

GURDEEP SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents


Referred Judgements :-

KULWINDER SINGH AND OTHERS VS. STATE OF PUNJAB [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]


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. 0043 dtd. 24/5/2021, under Ss. 452, 323, 324, 148, 149 of the IPC (Sec. 326 of the IPC added later on), registered at Police Station Lakho Ke Behram, District Ferozepur (Annexure P-1) and all the subsequent proceedings arising therefrom, on the basis of the compromise (Annexure P-3) entered into between the parties.
Vide order dtd. 28/7/2021, 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.

(2.)A report dtd. 26/11/2021 has been submitted by the JMIC, Guruharsahai, wherein it has been reported that statement of the petitioners and respondent Nos. 2 to 4 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.
(3.)Learned counsel for the petitioners further submitted that no other criminal case is pending between the parties and none of the petitioners is a proclaimed offender.


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