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Judgment
Anupinder Singh Grewal, J
Heard through video conferencing.
The petitioners are seeking quashing of FIR No.199 dated 07.09.2017, under Sections 323, 324, 325, 148, 149 IPC registered at Police Station Sadar,
Amritsar, on the basis of compromise dated 19.11.2020 (Annexure P-2), which has been arrived at between the parties.
Learned counsel for the petitioners contends that the FIR is an outcome of a sudden quarrel in which injuries were received by both the sides. All 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.
Learned counsel for respondents No.2 & 3 states that the matter has indeed been compromised.
This Court vide order dated 09.12.2020 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 ACJM, Amritsar, dated
12.01.2021 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 injuries were received by both the sides 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 FIR No.199 dated 07.09.2017, under Sections 323, 324, 325, 148,
149 IPC registered at Police Station Sadar, Amritsar, and all consequential proceedings are hereby quashed qua the petitioner(s).