PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These two petitions have been filed for quashing of complaint No. COMI/00077/2014, dtd. 18/3/2008 under Ss. 325, 323, 506, 341, 148, 149 and 34 IPC and FIR No. 140, dtd. 7/10/2006, under Ss. 324, 323, 148 and 149 IPC (Sec. 326 IPC added later on) registered at Police Station Raikot, District Ludhiana as well as judgment of conviction dtd. 14/2/2017, on the basis of compromise dtd. 22/4/2019.

(2.) Version and cross-version were registered of the incident which took on 6/10/2006. As per allegations in the FIR, the bone of contention was common passage in agricultural land. Injuries were inflicted by both the parties to each other. The parties were convicted by the trial Court.

(3.) Aggrieved of the conviction, appeals were filed by the petitioners which are pending. With the intervention of respectables of the society, a compromise was effected between the parties on 22/4/2019. Hence the present petition was filed.