AI Structured Summary
Not yet generated for this judgment
Judgment
Ajai Lamba, J.—This petition filed u/s 482 of the Code of Criminal Procedure, 1973, prays for quashing of FIR No. 47 dated 3.9.2009 under Sections 341, 323, 324, 325, 326, 506 and 34 of the Indian Penal Code, registered at Police Station Mehtiana, District Hoshiarpur, placed on record as Annexure P-1, and subsequent proceedings, on the basis of compromise deed Annexure P-2.
It has been pleaded that in regard to the incident, the Petitioners and Respondents have settled their disputes by way of compromise. There are only two injured witnesses namely Satwant Singh and Manjit Singh. Satwant Singh as identified by his lawyer Mr. Gurmeet Singh, is present in Court. Mukhtiar Singh father of Manjit Singh is present in Court. Manjit Singh filed his power of attorney, which has been placed on record, that has been endorsed by Embassy of India in Rome (Italy).
It has been pleaded on behalf of the Respondents that they do not want to prosecute the Petitioners for commission of offence in view of the fact that disputes have been settled by way of compromise.
Learned State counsel contends that because disputes have been settled by way of compromise, quashing of the FIR is not opposed.
Considering the fact that the disputes have been settled between the parties; the parties are residents of the same area and want to live in peace and harmony; investigation is still pending as final report has not been filed; continuance of proceedings shall not serve any purpose of law; the petition is allowed.
FIR No. 47 dated 3.9.2009 under Sections 341, 323, 324, 325, 326, 506 and 34 of the Indian Penal Code, registered at Police Station Mehtiana, District Hoshiarpur, Annexure P-1, and subsequent proceedings are hereby quashed.