MAHAVIR S.Chauhan, J. - (1.) (Oral) 1. By way of this petition under Section 482 of the Criminal Procedure Code, 1973 (for brevity, the Code), petitioners, the accused, in First Information Report (for short, FIR) No. 282 dated 22.11.2013 recorded under Sections 326, 324, 506,148 and 149 of the Indian Penal Code,1860 (for short, the IPC), recorded at Police Station, Jandiala Guru, District Amritsar (Annexure P1), seek quashing of the FIR saying that the matter has been amicably settled between them and the complainant/victim as evidenced by the deed of compromise dated 25.12.2013( Annexure P3).
(2.) RESPONDENT No.2 has lodged the FIR against the petitioners alleging that on 22.11.2013 at about 3.30 a.m., he and his brother Jagir Singh were returning to their house from fields, he was a little ahead of his brother Jagir Singh and he was following him a little behind him. Sukhbaj Singh son of Gehel Singh, Gurwinder Singh son of Sukhbaj Singh armed with 'dattar', Manwinder Singh son of Sukhbaj Singh armed with 'kirpan', Harpal Singh son of Dilbagh Singh armed with 'Sota', Surinder Kaur alias Shindo wife of Sukhbaj Singh attacked him and inflicted injuries on his person. The matter involves a version and counter version and the parties, involved in two cases who are close relatives, have, with the intervention of respectables, decided to bury the hatchet. The counter version is being quashed in connected petition registered as While issuing notice of motion, the trial Court was asked to examine the parties concerned to find out if the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion. The trial Court has submitted a report dated 26.2.2014 affirming that the compromise is outcome of free will and consent of the parties and is free from any undue influence/pressure/coercion.
(3.) THE Complainant and the State counsel have no objection if the FIR and proceedings arising therefrom are quashed.;