Inderjit Singh, J. - (1.) THIS petition has been filed under Section 482 Cr. P.C. praying for quashing of FIR No. 20 dated 19.2.2014 (Annexure -P.1) registered for the offences under Sections 279, 337, 338 and 427 IPC at Police Station Bullowal, District Hoshiarpur and all subsequent proceedings arising therefrom in view of the compromise dated 20.2.2014 (Annexure -P.2).
(2.) THE FIR has been registered on the statement of complainant -Baldev Singh on the allegations that when the complainant was coming towards his village, then the car driven by the petitioner hit his scooty and due to the said accident, he suffered multiple injuries. Now with the intervention of respectables, the matter has amicably been compromised and respondent No. 2 agreed not to pursue with the present case. Reply by way of affidavit of Shri Harvinder Singh, PPS, Deputy Superintendent of Police, Rural, District Hoshiarpur has been filed on behalf of the respondent -State, wherein it has been stated that the parties neither supplied the copy of compromise to the Police nor they informed the Police regarding the compromise.
(3.) KEEPING in view the fact that the parties have entered into a compromise, they were directed to appear before learned Chief Judicial Magistrate, Hoshiarpur for getting their statements recorded in support of the compromise. After doing the needful, learned Chief Judicial Magistrate has sent her report dated 7.5.2014 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant Baldev Singh has stated that the matter has been compromised between them with the intervention of the respectables, which is without any coercion or pressure. This compromise will lead peace and harmony among them. Therefore, he has no objection if the FIR against the petitioner is quashed.;