Amandeep Singh & Others vs State Of Punjab & Another

Sudipahluwalia, J

In this petition, the petitioners, who are the accused persons in F.I.R No.289, dated 16.12.2017, under Sections 336, 506, 148, 149 of IPC, 1860 and

under Sections 25, 27 of Arms Act, 1959, registered at Police Station Chherretta, District Amritsar (Annexure P-1), have prayed for quashing of

F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused persons vide

Compromise (Annexure P-3), which is duly signed by them. The matter was referred to the Court below for recording of statements of the parties

and to report with respect to genuineness of the compromise arrived at between the parties. The Ld. Chief Judicial Magistrate, Amritsar, vide report

dated 25.11.2020 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

Respondent No. 2 is represented by his counsel through Video Conferencing who does not dispute the factum of compromise.

In view of the report of the Ld. Chief Judicial Magistrate, Amritsar, and in view of the decision of the Hon'ble Supreme Court in “Gian Singh

Vs. State of Punjab and anotherâ€, 2012(4) RCR (Criminal) 543 and “Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (2014) 6

SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the complainant has

himself compromised the dispute with the petitioners/accused persons.

In the circumstances, the present petition is allowed. F.I.R No.289, dated 16.12.2017, under Sections 336, 506, 148, 149 of IPC, 1860 and under

Sections 25, 27 of Arms Act, 1959, registered at Police Station Chherretta, District Amritsar (Annexure P-1), and all consequential proceedings arising

therefrom, are hereby quashed QUA the petitioners.