Balraj Singh vs State of Punjab

Anita Chaudhary, J.—Above-referred petitions are being disposed of by this common order being connected to each other.

By way of Crl. Misc. No. M-6553 of 2014, petitioners Balraj Singh @ Raja and Jagdeep Singh @ Lucky are seeking quashing of FIR No. 316 dated 19.11.2013, registered under Sections 325/323/34 IPC, Police Station Tanda, District Hoshiarpur, while petitioner Gurmeet Singh, by filing Crl. Misc. No. M-6554 of 2014 is seeking quashing of cross-version in DDR No. 35 dated 19.11.2013 for offence under Sections 323/324/326/34 IPC, registered at Police Station Tanda, District Hoshiarpur and consequent proceedings taken therein, on the basis of compromise.

Report has been received from the trial court after recording statements of the parties on compromise. The trial Court has also sent copies of statements of parties recorded by it, which reveal that compromise is voluntary and without any pressure or coercion.

Learned State counsel submits that the parties in both the petitions are the persons involved in the FIR and cross-version DDR.

No useful purpose would be served to keep the FIR pending.

In view of the statements made by the parties and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and Others Vs. State of Punjab and Another, approved by Hon''ble the Apex Court in Gian Singh Vs. State of Punjab and Another, the instant petition is allowed and the aforesaid FIR and the cross-version DDR recorded therein and consequent proceedings conducted therein are quashed.

Needless to say that parties shall remain bound by the terms of compromise.