Solina And Others vs State Of Punjab And Another

Sudipahluwalia, J

In this petition, the Petitioners, who are the accused persons in F.I.R No.216, dated 11.09.2019, under Sections 354, 341, 148, 149, 323 and 506 of

the Indian Penal Code, 1860, registered at Police Station Sultanpur Lodhi, District Kapurthala (Annexure P-1), have prayed for quashing of F.I.R. with

all subsequent proceedings arising therefrom, on the basis of compromise.

Now the Respondents No.2 to 4 have arrived at a settlement with the accused persons vide Compromise (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 13.11.2020 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 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 Respondents No.2 to 5 have themselves compromised the dispute with the Petitioners/accused persons.

In the circumstances, the present petition is allowed. F.I.R No.216, dated 11.09.2019, under Sections 354, 341, 148, 149, 323 and 506 of the Indian

Penal Code, registered at Police Station Sultanpur Lodhi, District Kapurthala (Annexure P-1), and all consequential proceedings arising therefrom, are

hereby quashed qua the present Petitioners.