Jasmeet alias Sheeri alias Heri vs State of Punjab and another

Nawab Singh J.—By filing this petition u/s 482 of the Code of Criminal Procedure, the petitioner has sought quashing of First Information Report (for short ''FIR) No. 103 dated October 14, 2010 (Annexure P1) registered under Sections 186, 332 and 353 of the Indian Penal Code (for short ''IPC'') in Police Station E Division, Amritsar. Vide order dated May 14, 2012, Rakesh Kumar Garg, J. directed the Trial Court to send its report regarding the authenticity of the compromise allegedly effected between the parties. In response thereto, Judicial Magistrate Ist Class, Amritsar recorded the statement of the complainant Paramjit Singh (respondent No. 2 herein). A certified copy of the said statement has been placed on the record as Annexure P-5., whereby, the complainant has stated that he has compromised the matter. Compromise-deed (Annexure P3) has also been placed on record. In the circumstances, there cannot be any embargo in allowing the parties to compromise the matter in view of the law laid down by the Five Judge Bench''s decision of this Court rendered in Kulwinder Singh & others Vs. State of Punjab and another, 2007 (3) RCR (Cri) 1052. Thus, this Court is also of opinion that no useful purpose would be served by allowing the criminal proceedings to continue against the petitioners.

In view of the above, the petition is accepted, FIR No. 103 dated October 14, 2010 (Annexure P1) registered under Sections 186, 332 and 353 IPC in Police Station E Division, Amritsar and subsequent proceedings arising therefrom, are hereby quashed.