Gagandeep Singh vs State of Punjab

Rekha Mittal, J.—The petitioners have prayed for quashing of FIR No. 20 dated 12.02.2014 for offence under Sections 379, 294 and 506 of the Indian Penal Code (in short "IPC") registered at Police Station Dirba, District Sangrur, on the basis of compromise dated 12.05.2014 (Annexure P2) effected between the parties.

The parties were directed to appear before the trial Court/Illaqa Magistrate on 28.05.2014 to get their statements recorded with regard to genuineness of compromise.

A report has been submitted by the Judicial Magistrate 1st Class, Sunam wherein it has been reported that the statements of the petitioners and respondents No. 2 (complainant) have been recorded and the statements made by the parties in the Court reveal that they have voluntarily entered into a compromise with an intention to live in peace and harmony.

Mr. Amarinder Singh Klar, AAG, Punjab has put in appearance on behalf of respondent No. 1 and not disputed correctness of assertions of the petitioners that the matter has been settled by way of compromise between the parties.

I have heard counsel for the parties and perused the case file.

There is nothing on record to doubt correctness of the compromise effected between the parties, whereby they have decided to settle their dispute with an intention to live in peace and harmony. The present case falls in the category of cases, which can be allowed to be settled by way of compromise, in view of the decision of Hon''ble the Supreme Court of India in Gian Singh Vs. State of Punjab and Another,

In view of what has been discussed hereinabove, the petition is allowed and FIR No. 20 dated 12.02.2014 for offence under Sections 379, 294 and 506 of the Indian Penal Code, registered at Police Station Dirba, District Sangrur and proceedings emanating therefrom are ordered to be quashed, qua the petitioners.