Gurdeep Singh & Others vs State Of Punjab And Others

Sudipahluwalia, J

In this petition, the petitioners, who are the accused persons in F.I.R No.0049, dated 17.05.2020, under Sections 354-B, 323, 148 and 149 of IPC, registered at Police Station Sadar Jalalabad, District Fazilka (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings arising therefrom, on the basis of compromise.

Now complainant and victims i.e. Respondent Nos.2 to 9 have arrived at a settlement with the accused persons vide Compromise Deed (Annexure P-2), which is duly signed by them. 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 Ld. CJJD-cum-JMIC, Jalalabad (W), vide report dated 16.03.2021 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

Respondent Nos. 2 to 9 are represented by their Counsel who does not dispute the factum of compromise.

In view of the report of the Ld. CJJD-cum-JMIC, Jalalabad (W), and in view of the decision of the Hon'ble Supreme Court in "Gian Singh Vs. State of Punjab and another", 2012(4) RCR (Criminal) 543 and

"Narinder Singh and Others Vs. State of Punjab and Another", (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 Respondent Nos.2 to 9 have themselves compromised the dispute with the accused persons.

In the circumstances, the present petition is allowed. F.I.R No.0049, dated 17.05.2020, under Sections 354-B, 323, 148 and 149 of IPC, registered at Police Station Sadar Jalalabad, District Fazilka (Annexure P-1), and all consequential proceedings arising therefrom, are hereby quashed QUA the present Petitioners.