Gurmail Singh vs State of Punjab

Anita Chaudhary, J.—The instant petition is for quashing of FIR No. 31 dated 14.03.2013 filed under Sections 323, 341, 379, 147, 149 IPC registered at Police Station Sadar Rupnagar, District Rupnagar and the consequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

Report has been received from the trial Court after statements of the parties was recorded regarding the compromise. The trial Court has reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent the statements of parties.

Learned State counsel on instructions submits that petitioners are the accused and respondents No. 2 and 3 are the complainant/aggrieved persons in this case.

No useful purpose would be served to keep the said complaint pending.

In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and Others Vs. State of Punjab and Another, approved by Hon''ble Apex Court in Gian Singh Vs. State of Punjab and Another, the instant petition is allowed and the aforesaid complaint and all consequent proceedings conducted on the basis thereof are quashed.

Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.