Naresh Kumar Sanghi, J. - (1.) PRAYER in this petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 47, dated 03.05.2009, under Sections 148, 427, 447 and 506 read with Section 149, IPC, registered at Police Station, Lohian, District Jalandhar, and all the consequential proceedings arising therefrom, on the basis of compromise.
(2.) VIDE order dated 21.11.2013, the affected parties were directed to appear before the learned trial Court for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send copies of the statements and the detailed report in that regard to this Court. In compliance of the above, the petitioners, six in number, as well as Sukhdev Singh (respondent No. 2 -complainant/aggrieved person) did appear before the learned Judicial Magistrate Ist Class, Nakodar, and got recorded their respective statements with regard to the compromise.
(3.) STATEMENT of Sukhdev Singh (respondent No. 2 -complainant) is as under: - I am agriculturist and present case has been registered on my statement against the accused Sarwan Singh, Ramandeep, Sukhwinder Singh, Kala, Pritam Lal alias Preeta and Bhajan. In the present case, I have compromised the matter with the accused above said with the intervention of Village Panchayat of Village Kamalpur, P.S. Lohian, District Jalandhar. I compromised the matter with the accused persons above said without any pressure and coercion. Now I do not want to proceed against these accused. I have no objection, if the FIR is quashed against the above said accused.;