Amarjit Singh And Others vs State Of Punjab And Another

Sudip Ahluwalia, J

In this petition, the petitioners, who are the accused persons in F.I.R No.154, dated 21.06.2020, under Sections 307, 323, 458, 148, 149, 506 and 34

of the Indian Penal Code and under Sections 25 and 27 of Arms Act 1959, registered at Police Station Ajnala, District Amritsar Rural (Annexure P-

1), have prayed for quashing of F.I.R. with all subsequent proceedings arising therefrom, on the basis of compromise.

Now the complainant has arrived at a settlement with the accused/petitioners vide Compromise Deed (Annexure P-2), 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. Sub Judicial Magistrate, Ajnala, vide report dated 01.12.2020 has apprised this Court that the

compromise arrived at between the parties is genuine and without any pressure.

Respondents No. 2 is represented by his counsel who does not dispute the factum of compromise.

In view of the report of the Ld. Ld. Sub Judicial Magistrate, Ajnala, 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 themselves compromised the dispute with the petitioners/accused

persons.

In the circumstances, the present petition is allowed. F.I.R No.154, dated 21.06.2020, under Sections 307, 323, 458, 148, 149, 506 and 34 of the

Indian Penal Code and under Section 25 and 27 of Arms Act 1959, registered at Police Station Ajnala, District Amritsar Rural (Annexure P-1), with

all consequential proceedings arising therefrom, are hereby quashed qua the petitioners.