Sukhwinder @ Badal And Others vs State Of Punjab & Another

Sudip Ahluwalia, J

[1] In this petition, the petitioners, who are the accused persons in F.I.R No.63, dated 26.05.2020, under Sections 341, 323, 427, 148 and 149 of the Indian Penal Code, 1860, registered at Police Station Sadar Abohar, District Fazilka (Annexure P-1) have prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of compromise.

[2]. With the intervention of respectables and elderly people of the society, the complainants have arrived at a settlement with the accused vide Compromise dated 02.11.2020 (Annexure P-2) 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 Judicial Magistrate, Ist Class, Abohar, report dated 27.01.2021, apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

[3]. Respondent No.2 to 4 are represented by their Counsel through Video Conferencing, who do not dispute the compromise.

[4]. In view of the report of the Judicial Magistrate, Ist Class, Abohar, in view of the decisions 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 complainants have themselves compromised the dispute with the petitioners/accused persons.

[5]. In the circumstances, the present petition is allowed. F.I.R. No.63, dated 26.05.2020, under Sections 341, 323, 427, 148 and 149 of the Indian Penal Code, registered at Police Station Sadar Abohar, District Fazilka (Annexure P-1) with all consequential proceedings arising therefrom, is hereby quashed qua the present petitioners.