GURDIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide these two petitions, the petitioners in each seek quashing, on the basis of a compromise reached between the parties, of FIR No. 161 dated 23.06.2020, registered at Police Station Division no. 2, Police Commissionerate, Ludhiana, for the alleged commission of offences punishable under the provisions of Sections 307, 324, 341, 427, 506, 148 and 149 of the IPC and the cross-version thereto, registered at the same police station, vide G.D. no. 037 dated 25.08.2020, for the alleged commission of offences punishable under the provisions of Sections 323, 324, 341, 427, 506, 148 and 149 of the IPC.

(2.) On 09.12.2020, this court had noticed that one of the offences are as alleged to have been committed being one punishable under the provisions of Section 307 of the IPC with the allegation being that one person had been attacked with a "dattar" on his head and another person in the abdomen with a "kirch", all counsel would be required to address arguments in terms of the judgment of the Supreme Court in Narinder Singh Vs. State of Punjab (Criminal Appeal No. 686 of 2014), as to how such an FIR could be quashed even on the basis of any compromise reached between the parties.

(3.) Thereafter, hearing in the matter having been adjourned on the request of one of the learned counsel appearing, today, learned counsel for the petitioners in CRM-M-40880 of 2020, i.e. the complainant in the FIR, submits that in fact after the compromise is stated to have been reached, it has 'fallen through' and consequently, as of today there is no compromise between the parties.