MANTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Claiming that the petitioners have been falsely implicated in FIR No. 161 dated 12.07.2008 registered under Sections 326, 324, 323, 452 and 34 IPC at Police Station Sadar, District Hoshiarpur, the petitioners have filed this petition for quashing of the said FIR and all subsequent proceedings. The prayer for quashing is made on the basis of compromise, which the parties have arrived at. Copy of the compromise is also annexed with the petition as Annexure P-2.

(2.) The criminal complaint was filed under various sections and also is pending between the parties. The said complaint was filed by petitioner No. 1 against respondent No. 2 titled Dharaminder Singh versus Jaswant Singh, which is pending before JMIC, Hoshiarpur. During the pendency of these proceedings, the parties have decided to compromise and settle the issue amicably. The complainant (respondent No. 2) does not wish to further prosecute the FIR on the ground that the misunderstanding between the parties has been cleared. They, accordingly, have filed this petition for quashing of the FIR.

(3.) Counsel for the petitioners says that as per the compromise, the petitioners will withdraw the complaint, which they have filed. Though the complaint has so far not been withdrawn but the counsel has given an undertaking before this Court that he would withdraw the complaint on the next date fixed before the trial court.