STATE OF PUNJAB Vs. AVTAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Under the impugned order, the High Court has allowed the quash petition preferred by the respondents to quash the FIR No.249 dtd. 25/8/2005 registered under Ss. 364,325,324,323 of Indian Penal Code, 1860 (for short, 'IPC') at Police Station Abohar, District Ferozepur (now Fazilka) and all consequential proceedings arising therefrom including the judgment/ order of sentence dtd. 9/5/2012 passed by the Additional Sessions Judge, Ferozepur, whereby the respondents have been convicted and sentenced for imprisonment and to pay a fine under Ss. 365/149 of IPC, 324/149 IPC, 325/149 IPC and 148 IPC.

(3.) Basing on the compromise subsequent to respondents' conviction, the respondents preferred quash petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C') in which, the High Court directed for recording of the statement of the complainant.