Jaswant Singh And Another vs State Of Punjab And Another

Gurvinder Singh Gill, J

The petitioners have approached this Court seeking quashing of FIR No.235 dated 19.4.2020 registered at Police Station City Barnala, District

Barnala under Sections 323/341/506/148/149 IPC and all subsequent proceedings emanating therefrom on the basis of a compromise having been

effected between the parties.

Vide order dated 9.9.2020, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded

qua the factum of compromise.

Report of learned Chief Judicial Magistrate, Barnala has been received, wherein it has been reported that statements of petitioners/accused

Jaswant Singh and Inderjeet Singh and also of complainant Hemant Rai Garg have been recorded to the effect that they have compromised the matter

amongst themselves with the intervention of respectables.

The complainant in his statement has stated that he has no objection in case the FIR in question is quashed.

The learned Chief Judicial Magistrate, Barnala has specifically opined that the parties have entered into compromise voluntarily without there being

any pressure, coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder

Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.235 dated 19.4.2020 registered at Police Station City Barnala,

District Barnala under Sections 323/341/506/148/149 IPC and all subsequent proceedings emanating therefrom are hereby quashed qua the

petitioners.