- (1.) Prayer in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 58, dated 31.3.2014 (Annexure P-1), under Sections 148, 323 and 326 read with Section 149, IPC, registered at Police Station, Jandiala Guru, District Amritsar, and all the consequential proceedings arising therefrom, on the basis of compromise (Annexure P-2).
(2.) Vide order dated 1.10.2014, the affected parties were directed to appear before the learned Chief Judicial Magistrate, Amritsar, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send his/her detailed report in that regard alongwith copies of the statements to this Court on or before the adjourned date.
(3.) In compliance of the order dated 1.10.2014, the complainant/respondent No. 2, Surjit Singh, as well as all the five petitioners, namely, Nishan Singh @ Kala Singh, Rajpal Singh, Gurjant Singh, Harmeet Singh and Inderjit Singh, did appear before learned Chief Judicial Magistrate, Amritsar, and got recorded their statements with regard to the compromise. The copies of the statements suffered by the petitioners and respondent No. 2 with regard to the compromise along with the report of the learned Court below have been received. The complainant/respondent No. 2 suffered the following statement: " I have got registered FIR No. 58, dated 31.3.2014 under Sections 323, 326, 148, 149 IPC PS Jandiala Guru against the accused Nishan Singh @ Kala Singh, Rajpal Singh, Gurjant Singh, Harmeet Singh and Inderjit Singh present in the court today and now with the intervention of respectable, entire matter between me and above named accused is amicably settled. I have arrived at the compromise with the accused, out of my free will and willful consent and there is no pressure upon me. The photocopy of compromise is Ex. C1. There is no other criminal case pending except the present one. I have no objection, if the FIR No. 58 dated 31.3.2014 under Sections 323, 326, 148, 149 IPC PS Jandiala Guru is quashed.";