Inderjit Singh - (1.) THIS petition has been filed under Section 482 CrP.C. praying for quashing of FIR No. 27 dated 26.4.2010 (Annexure -P. 1) registered for the offences under Sections 323, 324 and 34 IPC and Section 326 IPC, which was added later on, at Police Station Old Shalley, District Gurdaspur and all subsequent proceedings arising therefrom in view of the compromise (Annexure -P. 2).
(2.) THE FIR has been registered on the statement of complainant -Ram Nath on the allegations that the accused -petitioners attacked him and his brother and caused injuries with their respective weapons when they were harvesting their standing wheat crops and the accused restrained them from harvesting the same. Now with intervention of respectable persons of the area, the matter has been amicably compromised between the parties and respondents No. 2 and 3 have no grievance against the petitioners and they do not want to pursue the present FIR. Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before learned the trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate 1st Class, Gurdaspur has sent his report dated 28.5.2014 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 -Ram Nath and Amar Nath have stated that the compromise arrived at between the parties is with free consent and without any pressure from any corner, therefore, they do not want to prosecute the accused and have no objection if the FIR is quashed.
(3.) LEARNED Assistant Advocate General, Punjab, on instructions from the Investigating Officer and learned counsel for complainant -respondents No. 2 and 3 admit the factum of compromise and submit that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon'ble Supreme Court.;