TEJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of F.I.R. No.294 dated 23.11.2015, under Sections 452, 323, 341, 506, 201, 148 and 149 IPC, registered at Police Station Sohana, District S.A.S.Nagar, Mohali (Annexure PI) and all subsequent proceedings arising therefrom on the basis of compromise dated 14.06.2019 (Annexure P2).

(2.) Learned counsel for the petitioners has submitted that allegations in the present FIR qua the petitioners are that they had attacked the complainant Amarjit Kaur and his son with dang and gandasi in a dispue of digging of some drain in front of house of the complainant. He has further submitted that with the intervention of respectable members of the society, a compromise has been arrived at between the petitioners and complainant - respondent No.2 and therefore, relying upon compromise Annexure P2, he prays for quashing of the FIR.

(3.) On 04.07.2019, a Cooridnate Bench of this Court while issuing notice of motion had directed the parties to appear before the Illaqa Magistrate/trial Court on 10.07.2019, for getting their statements recorded and it was further directed that after recording of the statements, the learned Illaqa Magistrate/trial Court shall send a report to this Court regarding the authenticity and genuineness of the compromise as well as regarding the fact that there is no other accused other than the petitioners, and that there is no other complainant or affected/aggrieved party other than the respondents, arrayed in this petition.