Baljeet Singh And Ors vs State Of Punjab And Anr.

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking quashing of Rapat No.20 dated 12.05.2017 under Sections 323, 324, 342, 148, 149 IPC in FIR No.146 dated 11.05.2017,

under Sections 452, 324, 506 IPC registered at Police Station Division A, District Amritsar, on the basis of compromise dated 02.09.2020 (Annexure

P-2), which has been arrived at between the parties.

Learned counsel for the petitioners contends that it is a case of version and cross-version in which simple injuries were caused. He further contends

that the injured have fully recovered from the injuries and the matter has been compromised. He has referred to a copy of the compromise at

Annexure P-2.

This Court, vide orders dated 10.12.2020 and 22.12.2020, had directed the parties to appear before the Illaqa Magistrate/trial Court for recording their

statements and send a report as to whether the compromise has been arrived at without any coercion or undue influence. The report of the JMIC,

Amritsar, dated 28.01.2021 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties were

recorded which indicates that compromise which has been effected is genuine, voluntary and without undue influence.

The FIR is an outcome of a sudden quarrel in which minor injuries were received by both the parties and the matter has now been compromised.

In view of the law laid down by the Supreme Court in the case of Narinder Singh vs. State of Punjab 2014 (6) SCC 466, no useful purpose will be

served by continuing the criminal proceedings. Therefore, the petition is allowed and Rapat No.20 dated 12.05.2017 under Sections 323, 324, 342, 148,

149 IPC in FIR No.146 dated 11.05.2017, under Sections 452, 324, 506 IPC registered at Police Station Division A, District Amritsar and all

consequential proceedings are hereby quashed qua the petitioner(s).