Satnam Singh @ Sattu And Others vs State Of Punjab And Others

Sudip Ahluwalia, J

[1]. In this petition, the petitioners, who are the accused persons in F.I.R. No.32, dated 25.03.2019, under Sections 323, 506, 148 and 149 of the Indian

Penal Code (Section 326 of the Indian Penal Code added later on), registered at Police Station Mullanpur, District SAS Nagar, Mohali (Annexure P-

1), have prayed for quashing of F.I.R. with all subsequent proceedings on the basis of compromise.

[2]. Affidavits of all the eleven petitioners and four private respondents (Respondents No.2 to 5) have already been filed in compliance of earlier order

passed on 24.09.2020.

[3]. With the intervention of respectables and elderly people of the society, respondents No.2 to 5 have arrived at a settlement with the accused

persons in view of their Affidavits at Flag 'B', which are duly signed by them.

[4]. Respondents No.2 to 5 are represented by their Counsel through Video Conferencing who does not oppose the compromise.

[5]. In view of the Affidavits filed on behalf of the petitioners and respondents No.2 to 5, at Flag 'A' and Flag 'B', respectively, with respect to

compromise, and in view of the decision of the Hon'ble Supreme Court in “Gian Singh Vs. State of Punjab and anotherâ€, 2012(4) RCR (Criminal)

543 and “Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (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 complainant have themselves compromised the dispute with the

petitioners/accused persons.

[6]. In the circumstances, the present petition is allowed. F.I.R. No.32, dated 25.03.2019, under Sections 323, 506, 148 and 149 of the Indian Penal

Code (Section 326 of the Indian Penal Code added later on), registered at Police Station Mullanpur, District SAS Nagar, Mohali (Annexure P-1), and

all consequential proceedings arising therefrom are hereby quashed on the basis of compromise qua the present petitioners.