GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Section 482 of the Code of Criminal Procedure (for short 'the Code') for quashing of the FIR No. 73 dated 18.5.2020, under Sections 307, 324, 506, 355/34 IPC registered at Police Station Sadar Ferozepur, District Ferozepur, primarily on the basis of a compromise having been arrived at between the parties.

(2.) In brief, the facts as stated are that the above mentioned FIR came to be registered at the behest of the complainant-Tirath Singh son of Baldev Singh-respondent No.2 herein, stating that he and his family members along with his uncle Gurmej Singh son of Darshan Singh and Sukhdev Singh son of Darshan Singh, are jointly residing in one house. There was a dispute regarding partition of the house with Gurmej Singh. On 11.5.2020 at around 9 a.m., the complainant had gone to his field for bringing fodder when Gurmej Singh, his son Gagandeep Singh, (armed with kirpan and knife respectively), daughter Ranjit Kaur and wife Harjinder Kaur (both empty handed) were standing at the Tubewell. Gurmej Singh raised a lalkara stating that a lesson should be taught for seeking partition of the house. Gagandeep Singh inflicted a knife blow which hit on the the chest towards left side of the complainant and when he tried to run away, Ranjit Kaur and Harjinder Kaur caught hold of him by hair and Gurmej Singh gave a kirpan blow on his chest towards right side and Gagandeep Singh gave another knife blow which hit on his right biceps. On account of the injuries inflicted, the complainant became unconscious and his father thereafter took him to the Civil Hospital, Ferozepur, where he remained admitted for 20 days on account of the injuries inflicted and thus the FIR came to be registered.

(3.) Subsequent to the filing of the FIR, a compromise dated 14.8.2020 was arrived at between the parties with the intervention of the village respectables and it was decided that both the parties would live in peace and harmony in future. It was also agreed that cross-case registered bearing No. Rapat No. 33 dated 20.5.2020 regarding the injuries received by Gurmej Singh and his family would be cancelled and so would the FIR.