YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No.49 dated 03.03.2009 registered under Sections 452/336 of Indian Penal Code and Sections 27, 54, 59 Arms Act at Police Station Sadar Abohar, District Ferozepur on the basis of the compromise having been arrived at between the parties. Copy of the same has been placed on record as Annexure P-2. A separate statement of the complainant was also recorded in the Court to the same effect.

(2.) ON December 18, 2008, after hearing learned counsel for the parties, this petition was ordered as allowed on the basis of compromise. However, while signing the said order, it came to my notice that FIR No. 49 dated 03.03.2009 registered under Sections 452/336 of Indian Penal Code is also registered under Sections 27, 54 and 59 of Arms Act at Police Station Sadar Abohar, District Ferozepur. Accordingly, it was ordered for re-hearing. Matter was reheard. Reply on behalf of respondent No. 1 has been filed in Court today. The same is taken on record. Copy thereof has been supplied to the learned counsel for the petitioner.

(3.) IT would be relevant to note the facts of the present case. As per the FIR, the relations between the petitioner and the complainant were not good at the time of the election of Panchayat. During the time of election, the complainant casted vote in favour of different candidate. When the complainant was present in his house, petitioner Yadwinder Singh entered the house of the complainant and started abusing the brother of the complainant. IT was stated that Yadwinder Singh fired a shot in the air from his rifle, which he was carrying and went outside abusing the complainant and his brother. However, no one was injured in the aforesaid incident.