GURAVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) The instant petition has been filed for quashing of FIR No.081 dated 27.07.2019 (Annexure P-1) registered under Sections 307, 458, 324, 323 and 34 of Indian Penal Code, 1860 at Police Station City-II Malerkotla, District Sangrur, offence under Sections 325 and 326 IPC was added later on, vide DDR No.18 dated 21.02.2020 registered at Police Station City-II, Malerkotla, District Sangrur (Annexure P-2), on the basis of compromise/settlement (Annexure P-3) arrived at between the parties alongwith all subsequent proceedings arising therefrom.

(3.) Counsel for the petitioners has argued that the petitioners have been falsely framed in the FIR as they have not been named by the complainant. According to him, the allegation in the FIR is that the complainant has been attacked by three un-identified masked persons and the complainant in his supplementary statement named the petitioners on the basis of which they were arraigned as accused. Still further, it is his argument that offence under Section 307 IPC is not made out as two of the injuries suffered by the complainant have been declared to be grievous but none of the injuries have been described to be dangerous to the life by the doctor.