Damanpreet Singh & Others vs State Of Punjab & Another

Gurvinder Singh Gill, J

The petitioners have approached this Court seeking quashing of FIR No.57 dated 14.05.2020 registered at Police Station Tallewal, District Barnala,

under Sections 379-B/34 IPC (Section 411 IPC added later on) and all subsequent proceedings emanating therefrom on the basis of a compromise

having been effected between the parties.

Vide order dated 26.10.2020, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded

qua the factum of compromise.

Report of learned Judicial Magistrate 1st Class, Barnala, has been received, wherein it has been reported that the statements of accused/petitioners

Damanpreet Singh, Jaswant Singh, Sukhwant Singh @ Lavi and Amritpal Singh and also of complainant Sukhdev Singh have been recorded to the

effect that they have compromised the matter amongst themselves.

The complainant Sukhdev Singh in his statement has stated that he has no objection in case the FIR in question is quashed.

The learned Judicial Magistrate 1st Class, Barnala has specifically opined that the parties have entered into compromise voluntarily and without any

coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder

Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.57 dated 14.05.2020 registered at Police Station Tallewal, District

Barnala, under Sections 379-B/34 IPC (Section 411 IPC added later on) and all subsequent proceedings emanating therefrom are hereby quashed qua

petitioners.