(1.) This petition has been filed seeking quashing, on the basis of a compromise arrived at between the petitioner and respondents no.2 to 4, of FIR No.16, dtd. 26/2/2017 (as also all other subsequent proceedings arising therefrom), registered at Police Station Sadar Fazilka, District Fazilka, for the alleged commission of offences punishable under Ss. 279, 337, 338, 427 of the IPC, with Sec. 304-A of the IPC added subsequently in the FIR. A copy of the compromise deed has been annexed as Annexure P-4 with the petition.
(2.) Learned counsel for the petitioner submits that in view of the judgment of the Division Bench of this court in "Baldev Singh vs. State of Punjab and another", 2016(3) Law Herald 2020, he does not press this petition but seeks a similar direction as was issued by this court in CRM-M No.15210-2017, decided on 18/7/2019.
(3.) The said direction reads as follows: - "That being so and the judgment of the Division Bench having been passed on a reference made to it on the issue of whether a crime registered under Sec. 304-A IPC can be quashed on the basis of a compromise arrived at between the offender and the legal heir/representative of the victim/deceased, obviously, this Bench is bound by the ratio of that judgment. Consequently, in the face of the bar contained in the ratio of the said judgment, this petition cannot be allowed and is therefore dismissed.