SHAMSHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition, the petitioners, who are the accused persons in F.I.R No.079, dated 28.06.2019 under Sections 323, 324, 326 of the Indian Penal Code, registered at Police Station Sadar Batala, District Gurdaspur (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings pending therefrom, on the basis of compromise.

(2.) Now the complainant has arrived at a settlement with the accused persons vide Compromise Deed (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Ld. Judicial Magistrate, 1st Class, Batala vide report dated 12.01.2021 has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

(3.) Respondent No.2 is represented by his counsel who does not dispute the factum of compromise.