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Judgment
Anoop Chitkara, J
GD No.
Dated
Police Station
Sections
22
06.04.2019
Behrampur, Police District Gurdaspur
324, 323, 341 & 34 IPC
In FIR No.15
04.04.2019
Behrampur, Police District Gurdaspur
324, 323, 341 & 34 IPC
The petitioners, arraigned as accused in the above captioned FIR, have come up before this Court under Section 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the aggrieved person.
During the pendency of the petition, the accused and the aggrieved person have compromised the matter, and its copy is annexed with this petition as Annexure P-2.
After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, impleading the aggrieved person as respondent.
As per the report of learned Judicial Magistrate (Ist Class), Gurdaspur, the aggrieved persons’ statement could not be recorded as they have not appeared for recording their respective statements.
Since all the aggrieved persons did not agree for compromise, as such this court cannot proceed further in this matter.
Given above, the petition is dismissed. However, liberty is reserved to the petitioners to file a fresh petition and there would be no necessity re-examine the aggrieved persons(s) and the accused persons(s), whose statements stand recorded. The copies of the statements alongwith report would suffice.
Petition dismissed in the terms mentioned above, with liberty reserved. Pending applications, if any, stand disposed of.