HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed on behalf of Harjinder Singh, Dharminder Singh @ Dhalwinder Singh, Sukhdev Singh, Tarlochan Singh, Harpreet Singh, Vicky, Vikramjit Singh @ Bikram Singh and Sahib Singh for quashing of FIR No. 37 dated 10.5.2008 registered under Section 326,323,324,506,148,149 IPC at Police Station Kalanaur, District Gurdaspur, on the basis of compromise (Annexure P-2) and an affidavit of complainant/respondent No.2 (Annexure P-3).

(2.) Notice of motion was issued on 25.1.2011 and parties were also directed to appear before the trial Court for recording of the statements with regard to compromise. The trial Court was also directed to send a report after recording the statements of the parties and to verify whether the said compromise is genuine and is not the result of any pressure or coercion from either of the parties.

(3.) A report in this regard has been sent by the trial Court, which is also on record.