Paramjit Singh vs State Of Punjab And Others

Sudipahluwalia, J

In this petition, the petitioner, who is the accused in F.I.R No.30, dated 08.04.2019, under Sections 279, 337, 338 and 427 of the Indian Penal Code, 1860 registered at Police Station Fattu Dhinga, District Kapurthala (Annexure P-1), has prayed for quashing of F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

Now Respondents No.2 to 4 who are complainant and victims have arrived at a settlement with the accused vide Compromise Deed (Annexure P-2), which is duly signed by them. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Ld. Sub Divisional Judicial Magistrate, Sultanpur Lodhi, vide report dated 24.12.2020 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

Respondents No. 2 to 4 are represented by their Counsel who does not dispute the factum of compromise.

In view of the report of the Ld. Sub Divisional Judicial Magistrate, Sultanpur Lodhi, and in view of the decision of the Hon'ble Supreme Court in "Gian Singh Vs. State of Punjab and another", 2012(4) RCR (Criminal) 543 and "Narinder Singh and Others Vs. State of Punjab and Another", (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the Respondents No.2 to 4 have themselves compromised the dispute with the Petitioner/accused.

In the circumstances, the present petition is allowed. .I.R No.30, dated 08.04.2019, under Sections 279, 337, 338 and 427 of the Indian Penal Code, registered at Police Station Fattu Dhinga, District Kapurthala (Annexure P-1), and all consequential proceedings arising therefrom, are hereby quashed QUA the present Petitioner.