BALRAJ SINGH @ BILLU FAUJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 5 dated 9.2.2010 (Annexure P-1/ T), under Sections 307/ 506 of the Indian Penal Code ('IPC' for short) and Section 27 of the Arms Act, 1959, registered at Police Station Mehalkalan District Barnala and subsequent proceedings arising therefrom in view of the compromise (Annexure P-2) arrived at between the parties.

(2.) Learned Counsel for the petitioners has submitted that it was a case of version and cross-version. Both the sides had suffered injuries. Parties were closely related to each other and civil litigation was pending between the parties. Now with the intervention of the relatives and respectables of the area, parties have arrived at a compromise.

(3.) Respondents No. 4 to 6, who are present in Court in person along with their counsel, have admitted the factum of compromise (Annexure P-2) arrived at between the parties as well as contents of their affidavits placed on record. They have submitted that they have no objection in case the FIR is ordered to be quashed.