- (1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 43, dated 15.6.2013 (Annexure P-1), under Sections 148, 323 and 326 read with Section 149, IPC, registered at Police Station, Ghanie Ke Bangar, Police District Batala, District Gurdaspur, and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 13.10.2014, the affected parties were directed to appear before the learned Trial Court/Area Judicial Magistrate for getting their statements recorded with regard to the compromise. The said Court was also directed to send its report with regard to the veracity and genuineness of the compromise and whether the statements were voluntary and without any coercion or pressure.
(3.) In compliance of the order dated 13.10.2014, the complainant/injured-respondent No. 2, Sahib Singh, as well as all the five petitioners, namely, Gurmeet Singh, Jugraj Singh, Amrik Singh, Goldy @ Kuljit Singh and Pamma @ Paramjit Singh, did appear before learned Judicial Magistrate Ist Class, Batala, and got recorded their respective statements with regard to the compromise. The copies of the statements made by the petitioners and respondent No. 2 with regard to the compromise along with the report of the learned Court below have been received. Respondent No. 2 suffered the following statement: " That I am complainant of the present case. That present case FIR No. 43 dated 15.6.2013, under Sections 326, 323, 148, 149 of Indian Penal Code, Police Station, Ghanie Ke Bangar, Police District Batala, District Gurdaspur, was registered against Gurmeet Singh son of Amrik Singh, Jugraj Singh son of Amrik Singh, both residents of village Thatha, Tehsil Batala, District Gurdaspur, Amrik Singh son of Karam Singh, Goldy alias Kuljit Singh son of Amrik Singh and Pamma alias Paramjit Singh son of Amrik Singh, residents of village Nikosaran, Tehsil Batala, District Gurdaspur. Now the matter has been compromised between the parties and quashing petition filed before the Hon'ble High Court. I do not want to proceed against the above said accused persons, as I do not have any grudge against any petitioners/accused persons and I want to live in society with peace and harmony and I have no objection if the present case FIR is quashed. I have suffered this statement without any pressure or coercion.";