Karam Singh And Another vs State Of Punjab And Others

Gurvinder Singh Gill, J

The petitioners have approached this Court seeking quashing of FIR No.37, dated 3.4.2013, Police Station Sudhar, District Ludhiana, under Sections 323, 341, 447, 511, 506 and 34 IPC, and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the parties.

Vide order dated 10.3.2022, the parties had been directed to appear before the Area Magistrate/trial Court so as to get their statements recorded qua the factum of compromise.

Report of learned Judicial Magistrate 1st Class, Jagraon, has been received, wherein it has been reported that the statements of petitioners/accused Karam Singh, Karamjit Kaur and also of complainant/injured Manjit Kaur, Binder Kaur, Kiranjit Kaur (through her Special Power of Attorney holder Manjit Kaur) have been recorded to the effect that they have compromised the matter amongst themselves.

The complainant/injured Manjit Kaur, Binder Kaur, Kiranjit Kaur (through her Special Power of Attorney holder Manjit Kaur) in their joint statement had stated that they have no objection in case the FIR in question is quashed.

The learned Judicial Magistrate 1st Class, Jagraon, 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.37, dated 3.4.2013, Police Station Sudhar, District Ludhiana, under Sections 323, 341, 447, 511, 506 and 34 IPC and all subsequent proceedings emanating therefrom are hereby quashed qua the petitioners.