PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 280 dated 3.8.2009 under Sections 323/307/343 of the Indian Penal Code ('IPC' for short) and Section 25 of the Arms Act registered at Police Station Safidon District Jind (Annexure P1) and subsequent proceedings thereto on the basis of compromise dated 20.12.2009 (Annexure P6).

(2.) Learned Counsel for the petitioners has submitted that in the alleged occurrence, petitioner No. 3-Mahi Pal had also suffered seven injuries and some of the injuries were on the leg. Although cross-version was not recorded but now with the intervention of relatives and friends, parties have arrived at compromise.

(3.) Respondents No. 2 to 4 are present in person along with their Counsel and have admitted the contents of the compromise (Annexure P6) and their affidavits (Annexures P2 to P4) and have submitted that they have no objection if the FIR in question is quashed. As per the Full Bench judgment of this Court in Kulwinder Singh and Ors. v. State of Punjab, 2007 3 RCR(Cri) 1052.