ABHIMANYU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order CRM-M Nos.32350, 21018 and 19188 of 2019 are being decided.

(2.) Crm-M No.32350 of 2019 has been preferred by petitioners-Abhimanyu, Hariminder Singh, Veenus and Sukhdev Singh for quashing of FIR No.345 dated 28.12.2016 registered under Sections 323/341/506/34 IPC at Police Station Jodhewal, District Ludhiana on the basis of compromise effected between the parties after impleading the complainant-Vandana @ Bindu as respondent No.2. On 19.11.2019, the petition was ordered to be listed along with CRM-M No.21018 of 2019.

(3.) . CRM-M No.21018 of 2019 has arisen from crossversion of the aforesaid FIR No.345 vide DDR No.14 dated 15.12.2016 registered under Sections 323/341/506/34 IPC in the same Police Station. In the aforesaid case, petitioners are Rakesh Kumar, Ripan Kumar and Vandana. Abhimanyu has been impleaded as respondent No.2 besides impleading State of Punjab as respondent No.1. In this petition, petitioners seek quashing of the aforesaid DDR on the basis of compromise entered into between the parties. Vide order dated 19.11.2019, both the parties were directed to appear before the trial Court/Illaqa Magistrate for recording their statements in the context of genuineness of the compromise in question.