MULAKH RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of the FIR No.56 dated 13.05.2008 under Sections 324/323/308/148/149 IPC at Police Station Bhogpur, District Jalandhar and consequent proceedings taken therein on the basis of compromise entered into between the parties.

(2.) It has been contended that the parties have settled their dispute amicably with the intervention of panchayat, respectable and relations. The compromise dated 11.08.2008 has been placed on record as P-1.

(3.) It would be relevant to note the facts of the case. As per the allegations in the FIR, there was a quarrel under the influence of liquor. The complainant, in the FIR, stated that when he reached in front of his house, Satnam Singh was taking liquor after keeping the bottle on the bullock cart of Ram Lal being parked. He stopped him from drinking liquor while sitting in the street. On this, Mulakh Raj, Ram Lal, Mani, Mohinder Pal and others started abusing the complainant and also gave blows with their respective weapons. However, it is not denied that the injuries suffered by them are simple in nature and on non-vital part of the body. The parties belong to the same village and are also stated to be relatives of each other. It is also stated that Sections 308 and 323 IPC were added subsequently.