HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under section 482 Cr.PC is for quashing of FIR No. 6 dated 5.1.2008 under Sections 307/341/323/427/ 34 IPC, P.S. Khamanon, District Fatehgarh Sahib and the subsequent proceedings on the basis of compromise dated 17.2.2010 (Annexure P-2) arrived at between the parties.

(2.) As per allegations in the FIR, complainant-respondent No. 2 was taken by one Sachin on his motor cycle to village Poholo Majra, where he was allegedly hit from behind on his head with something.

(3.) Vide order dated 28.9.2010, this Court directed the learned trial Court to send report with regard to compromise in pursuance of which, a report/letter dated 16.10.2010 has been received from the learned District & Sessions Judge, Fatehgarh Sahib, which is taken on record as Mark-A. It is stated in the report that the complainant has arrived at a compromise with the accused- petitioners and he has no objection if the aforesaid FIR is quashed on the basis of compromise.