Bakshish Singh And Others vs State Of Punjab And Others

Gurvinder Singh Gill, J

The petitioners seek quashing of FIR No.127, dated 22.7.2021 registered at Police Station Guruharshai, under Sections 420, 120-B of Indian Penal Code and all subsequent proceedings emanating therefrom on the basis of a compromise stated to have been effected between the parties.

Vide order dated 31.8.2023, the parties had been directed to appear before the Trial Court/Duty Magistrate so as to get their statements recorded qua the factum of compromise.

Report of learned Sub Divisional Judicial Magistrate, Guruharsahai has been received, wherein it has been reported that joint statements of petitioners/accused Bakshish Singh, Mal Singh, Manjit Singh and also of respondents No.2 and 3 namely Jagir Chand and Parkash Kaur have been recorded to the effect that they have compromised the matter amongst themselves.

Respondents No.2 and 3 namely Jagir Chand and Parkash Kaur in their statements have stated that they have no objection in case the FIR in question is quashed.

Learned Sub Divisional Judicial Magistrate, Guruharsahai has specifically opined that the parties have entered into compromise voluntarily and without any undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.127, dated 22.7.2021 registered at Police Station Guruharshai, under Sections 420, 120-B of Indian Penal Code and all subsequent proceedings emanating therefrom are hereby quashed qua petitioners.