BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These two petitions are being decided by common order, as common facts are involved. CRM-M-37187-2020 is filed for quashing of FIR No. 70, dated 6th July, 2012 under Sections 341, 325, 323, 148 and 149 of IPC, registered at Police Station Kamboj, District Amritsar (Rural). CRM-M-37200-2020 is filed for quashing of Rapat No. 6, dated 06th September, 2012. Prayer is also for quashing of all consequent proceedings arising from the FIR and Rapat.

(2.) The FIR was at the behest of Navinder Singh on 6th July, 2012 and Rapat was recorded on the statement of Lakha Singh on 6th September, 2012. The allegations in version and cross-version is regarding inheritance of 2 killas of land. There was dispute with regard to Will which resulted into the alleged incident. With the intervention of respectables, parties compromised the matter, hence these petitions were filed for quashing of FIR and Rapat.

(3.) On 11th January, 2021, the parties were directed to appear before the trial Court for getting their statement recorded and State was granted time to file a reply.