Ranjit Singh and Others vs State of Punjab and Others

Jitendra Chauhan, J.—This petition u/s 482 of the Code of Criminal Procedure has been filed for quashing of FIR No. 229 dated

19.10.2011, registered under Sections 452, 323, 148, 149 of the Indian Penal Code (for short ''the IPC''), at Police Station City Tarn Taran

(Annexure P-1) and all consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

The parties were directed to appear before the Illaqa Magistrate for getting their statements recorded.

In compliance of the order dated 23.08.2012, report of Chief Judicial Magistrate, Tarn Taran dated 29.09.2012 has been received along with

statements of the parties regarding an out of Court settlement.

Affidavits of Ranjit Kaur wife of Ajaib Singh and Santokh Singh son of Sulakhan Singh, respondents No. 2 and 3 are taken on record with

regard to factum of compromise. They have stated that they have no objection, if the FIR in question is quashed as the matter has been

compromised. The said statements prove that the compromise is without any pressure or coercion.

Learned State counsel, on instructions from Assistant Sub Inspector Manpreet Singh, also submits that he has no objection in case present

petition is allowed. Taking into consideration the facts and circumstances of the present case and in view of the law laid down by the Full Bench of

this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007 (3) RCR (Crl.) 1052, this petition is allowed and FIR No. 229

dated 19.10.2011, registered under Sections 452, 323, 148, 149 IPC, at Police Station City Tarn Taran and all consequential proceedings arising

therefrom, are hereby quashed, qua the petitioners.