Amrit Pal Singh vs State Of Punjab And Anr.

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioner is seeking quashing of FIR No.23 dated 17.03.2020 under Sections 279, 337 & 338 IPC, registered at Police Station, Division No.2,

District Pathankot on the basis of compromise which has been arrived at between the parties.

Learned counsel for the petitioner contends that the FIR is the outcome of an accident in which injuries were caused to the complainant. The

complainant has recovered from the injuries and the matter has been compromised. Learned counsel has referred to the copy of the compromise at

Annexure P-2.

A coordinate Bench of this Court vide order dated 25.08.2020 had directed the parties to appear before the Illaqa Magistrate/trial Court for recording

their statements and send a report as to whether the compromise has been arrived at without any coercion or undue influence. The report of the

Judicial Magistrate Ist Class, Pathankot dated 12.10.2020 has been received, wherein it is stated that in pursuance to the order of this Court, the

statements of the parties were recorded which indicates that compromise which has been effected is genuine, voluntary and without undue influence.

The FIR is an outcome of an accident in which injuries were caused to the complainant. The complainant has recovered from the injuries and the

matter has been compromised.

In view of the law laid down by the Supreme Court in the case of Narinder Singh vs. State of Punjab 2014 (6) SCC 466, no useful purpose will be

served by continuing the criminal proceedings. Therefore, the petition is allowed and the FIR No.23 dated 17.03.2020 under Sections 279, 337 & 338

IPC, registered at Police Station, Division No.2, District Pathankot and all consequential proceedings are hereby quashed qua the petitioners.