BALWINDER SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Heard leaned counsel for the petitioner.

(2.) The petitioner seeks quashing of FIR No. 81 dated 27.5.2002 (Annexure-P.1) registered at Police Station Malout, District Muktsar for the offences under Sections 326 and 324 IPC and all subsequent proceedings arising out of the FIR on the basis of application for permission to compromise dated 7.4.2009 (Annexure-P.2).

(3.) The FIR in the case has been lodged by the petitioner by his wife Sukhjinder Kaur (respondent No. 2). It is alleged by the complainant-Sukhjinder Kaur (respondent No. 2) that the petitioner on 27.5.2002 gave a 'Kappa' blow on her head, on the right side of her mouth, on her right arm and injured other parts of her body. Her children and mother-in-law raised an alarm and she was rescued by her neighbours and mother-in-law.