Jagtar Singh And Others vs State Of Punjab And Others

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioners are seeking quashing of FIR No.191 dated 11.08.2020 under Sections 452, 324, 323, 506, 148 and 149 IPC, registered at Police Station

Chattiwind, Amritsar Rural and all other consequential proceedings arising therefrom, on the basis of compromise (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 simple injuries were caused to the injured and

the matter has now been resolved. 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.

A Coordinate Bench of this Court vide order dated 01.10.2020 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

Judicial Magistrate Ist Class, Amritsar dated 27.10.2020 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 between the parties in which simple injuries were caused 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.191 dated 11.08.2020 under Sections 452, 324, 323, 506, 148 and

149 IPC, registered at Police Station Chattiwind, Amritsar Rural and all consequential proceedings are hereby quashed qua the petitioners.