AMARJEET SINGH Vs. STATE OF PUNJAB ETC

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure,1973 seeking quashing of FIR No.352 dated 11.11.2006 under Sections 307/324/323/452/447/427/380/506/148/149 of the Indian Penal Code ('IPC' for short) registered at Police Station Nakodar District Jalandhar (Annexure P1) and all consequential proceedings arising thereto on the basis of compromise (Annexure P3) between the parties.

(2.) Learned counsel for the petitioner has submitted that now, with the intervention of relatives and friends, the parties have arrived at a compromise .

(3.) Vide order dated 28.4..2011, the trial Court was directed to record the statements of the parties and report qua genuineness of the Crl.Misc.No.M-36298 of 2010 2 compromise. In pursuance of the said order, the trial Court, after recording the statements of the parties, has reported that the parties have arrived at a compromise of their own accord and compromise appears to be genuine. A perusal of the judgment Annexure P2 reveals that Baldev Singh and 13 others had faced the trial and they were acquitted of the charge framed against them under Sections 324,323,148,149 IPC as the eye witnesses had failed to support the prosecution case. At that time, petitioner was declared a proclaimed offender. Now the petitioner has surrendered before the trial Court.