Anshuman Rana @ Anushuman @ Rana 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. 0035 dated 25.03.2019, under Sections 452, 160, 148, 149, 427, 506 of Indian

Penal Code, registered at Police Station Satnampura, Phagwara, District Kapurthala (Annexure P-1), have prayed for quashing of F.I.R. with all

subsequent proceedings, on the basis of compromise.

[2]. With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide

Compromise (Annexure P-2), which is duly signed by him. 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 Sub Divisional Judicial Magistrate, Phagwara, vide report

dated 22.11.2019, has apprised this Court that the compromise arrived between the parties is genuine and without any pressure.

[3]. There is no representation on behalf of respondent No.2, which shows that respondent No.2 does not dispute the compromise. He has appeared

in-person before the Court below and has made a statement in support of compromise.

[4]. In view of the report of the Sub Divisional Judicial Magistrate, Phagwara, and in view of the decisions 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.

[5]. In the circumstances, the present petition is allowed. F.I.R. No. 0035 dated 25.03.2019, under Sections 452, 160, 148, 149, 427, 506 of Indian

Penal Code, registered at Police Station Satnampura, Phagwara, District Kapurthala (Annexure P-1), with all consequential proceedings arising

therefrom, is hereby quashed qua the present petitioners.