GURBACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) These are two petitions under Sec. 482 Cr.P.C. for quashing of FIR No. 122 dated 28/8/2020, under Ss. 323, 324, 148, 149, 120-B IPC, (Section 326 IPC was added later on) registered at Police Station Mukerian, District Hoshiarpur and DDR No. 50, dated 19/9/2020 under Sec. 326, 34 IPC and all subsequent proceedings arising therefrom on the basis of compromise dated 16/6/2021.

(3.) The two versions were got recorded by the parties in dispute for an incident that occurred on 28/8/2020. There were issues in the background for which allegations and counter-allegations were made. The differences came to boil and on 27/8/2020, there was confrontation between the two parties in which injuries were inflicted. However, with the intervention of respectables and cooling of the tamper, the matter was compromised. A compromise deed was written on 16/6/2021, hence the present petitions were filed.