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Judgment
7 paragraphs · 409 wordsJasjit Singh Bedi, J
The prayer in this petition is for quashing of FIR No. 0071 dated 26.07.2019 under Sections 307, 336, 506 IPC and Sections 25, 27 of the Arms Act, 1959 (offences under Sections 452, 202, 148, 149 IPC added later on and offence under Section 307 IPC and Sections 25, 27 of the Arms Act deleted later on and Section 30 of the Arms Act added later on) registered at Police Station Chabbewal, Distt. Hoshiarpur and all subsequent proceedings arising therefrom on the basis of compromise (Annexure P-3).
Vide order dated 13.08.2025 this Court had directed the parties to appear before Illaqa Magistrate for getting their statements recorded in terms of certain parameters given in the aforesaid order dated 13.08.2025 with regard to the compromise (Annexure P-3).
In terms of the order dated 13.08.2025 passed by this Court, the parties have appeared before the court of Judicial Magistrate Ist Class, Hoshiarpur and as per the report dated 26.09.2025 submitted to this Court, both the parties have got recorded their respective statements in Court.
A perusal of the aforesaid report would show that the parties have effected a genuine compromise without there being any pressure, coercion or undue influence. In view of the compromise there is a remote possibility of the complainant coming forward to support the prosecution case. The powers under Section 482 Cr.PC can be exercised in such like situation in order to prevent unnecessary vagaries of criminal trial to be faced by the parties, when there are remote chances of conviction of the accused. The compromise in question is found to be fully in consonance with the direction issued by the Court in Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR (Criminal) 1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.) 543.
In view of the aforesaid report of the Judicial Magistrate Ist Class, Hoshiarpur, accompanied by the joint statement of both the parties, the present FIR No. 0071 dated 26.07.2019 under Sections 307, 336, 506 IPC and Sections 25, 27 of the Arms Act, 1959 (offences under Sections 452, 202, 148, 149 IPC added later on and offence under Section 307 IPC and Sections 25, 27 of the Arms Act deleted later on and Section 30 of the Arms Act added later on) registered at Police Station Chabbewal, Distt. Hoshiarpur and all subsequent proceedings arising therefrom are hereby quashed qua the petitioner(s) herein.
Petition stands disposed of.