NIRPAL SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Prayer is under Section 482 Criminal Procedure Code for quashing of FIR No. 129 dated 25.5.2007 under Sections 307, 279, 323 and 427 of the Indian Penal Code, registered with Police Station Division No. 5, District Ludhiana and subsequent proceedings on the basis of compromise dated 14.8.2010(Annexure P-3) arrived at between the Petitioner and the complainant.

(2.) In the FIR complainant Aman Sharma had made allegations against the accused that on 25.5.2007 at about 12.45 PM when complainant along with one Ms. Chander Kanta, Advocate were going towards their car which was parked in front of Fast Track Court in the District Court Premises, Ludhiana, then Petitioner came out of his Indica Car No. PB-10-BR-1133 and started breaking the window panes of Ford Icon No. PB-10-BG-4791 and when complainant tried to stop him, accused spoke harsh language against him and also pushed him and also threatened to kill him. Petitioner is alleged to have tried to run over the complainant with his car and due to which complainant fell on the bonnet and accused threw him at some distance and ran away from the spot along with his car.

(3.) Said Aman Sharma, has filed his reply by way of affidavit stating therein that with the intervention of the respectable he has compromised the matter with the Petitioner and has no objection if in terms of the compromise(Annexure P-3) the aforesaid FIR and all the subsequent proceedings thereto are quashed.