Raj Mohan Singh, J. - (1.) Prayer in this petition is for quashing cross-version in FIR No.37 dated 18.05.2020 registered under Sections 452, 323, 324, 148, 149 IPC at Police Station Singh Bhagwantpur District Rupnagar along with all the subsequent proceedings arising therefrom, on the basis of compromise.
(2.) Vide order dated 10.02.2021, passed in CRM No.1939 of 2021, copy of statement of Gurbinder Singh dated 18.05.2020 was taken on record and in the meanwhile parties were directed to appear before the Illaqa Magistrate/trial Court on 19.02.2021 for recording their statements in the context of genuineness of the compromise in question. The parties have appeared before the Civil Judge (Junior Division)-cum-JMIC, Rupnagar in compliance of the aforesaid order and have deposed in respect of genuineness of the compromise.
(3.) In compliance of the aforesaid order, a report has been received from the Civil Judge (Junior Division)-cum-JMIC, Rupnagar. The same reads as under:- "It is humbly submitted that vide order dated 10.02.2021 passed in CRM-M-25616-2020 (O & M), by the Hon'ble Punjab and Haryana High Court, Chandigarh, the parties in FIR No.37 dated 18.05.2020 registered at Police Station Singh Bhagwantpur, District Rupnagar, under Sections 452, 323, 324, 148 and 149 IPC, were directed to appear before the trial Court/Illaqa Magistrate on 19.02.2021 or any other date convenient to the trial Court/Illaqa Magistrate to get their statements recorded regarding the compromise and after recording their statements, the trial court/Illaqa Magistrate was directed to send the report regarding the genuineness of the compromise as to whether the compromise has been effected between the parties without any undue influence or coercion on or before the date fixed i.e. 22.03.2021. 2. It is submitted that as per the directions of the Hon'ble Punjab and Haryana High Court, Chandigarh, the parties appeared in the court on 22.02.2021. Complainant Gurwinder Singh @ Gurbinder Singh @ Gindu made a statement in the court as under: "Stated that I had got DDR No.35 dated 18.05.2020 in FIR No.37 dated 18.05.2020 under Sections 452, 323, 324, 148 and 149 IPC, PS Singh Bhagwantpur, District Rupnagar, registered against accused Jatinder Singh, Simranjeet Singh Gill, Sukhbir Singh and Parwinder Singh. I have compromised the matter with all the accused vide a written compromise before the Gram Panchayat of village Sotal Baba in the presence of respectable persons. Copy of the said compromise is Annexure A and I identify my signatures on the same at point C. The compromise has been entered into by me voluntarily, out of my own free will and without any pressure, threat or coercion or undue influence. The compromise is genuine. I do not want to proceed against the above named accused. I have no objection if the above noted DDR is quashed qua all the accused." 3. Accused Jatinder Singh, Simranjeet Singh Gill, Sukhbir Singh and Parwinder Singh made a joint statement as under: "Stated that Gurwinder Singh @ Gurbinder Singh @ Gindu had got DDR No.35 dated 18.05.2020 in FIR No.37 dated 18.05.2020 under Sections 452, 323, 324, 148 and 149 IPC, PS Singh Bhagwantpur, District Rupnagar, registered against us. We have compromised the matter with complainant Gurwinder Singh @ Gurbinder Singh @ Gindu vide a written compromise before the Gram Panchayat of village Sotal Baba in the presence of respectable persons. Copy of the said compromise is Annexure A and we identify our signatures on the same at Points A, G, H and I. The compromise has been entered into by us voluntarily, out of our own free will and without any pressure, threat or coercion or undue influence. The compromise is genuine. The DDR may kindly be quashed." 4. In view of the above said statements, it appears to the undersigned that the compromise is genuine and valid and has been entered into voluntarily, out of the free will of the parties and without any pressure, threat or coercion or undue influence. 5. This report is being submitted in compliance with the aforesaid order of the Hon'ble High Court dated 10.02.2021 passed in CRM-M-25616-2020 (O & M). Statements of all the concerned parties recorded in the Court are also being sent herewith in original, along with a photocopy of the compromise entered into between the parties, for the kind perusal of the Hon'ble High Court." ;