KANWARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. for quashing of FIR No. 44 dated 19.03.2010 under Sections 307, 34 of Indian Penal Code and Section 25, 27, 54, 59 of Arms Act, Police Station Dhariwal, District Gurdaspur, Punjab (Annexure P-1) which was got registered by respondent No. 2 - complainant against the present petitioners on the basis of the compromise dated 30.10.2010 arrived at between the parties. Copy of the same has been placed on record as Annexure P-2.

(2.) IN the present case, the aforesaid FIR was got registered by respondents No. 2 against the petitioners with the allegations that petitioner No. 1 fired at the complainant but the bullet did not hit him. However, the matter was stated to have been compromised vide compromise deed dated 30.10.2010.

(3.) NO doubt, in the present case, Section 307 IPC and Section 25, 27, 54, 59 of Arms Act have been attributed to the petitioners but it is a case of no injury as the complainant himself in his affidavit stated that no one was injured in the said occurrence.