BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) QUASHING of FIR No. 60 dated 23.2.2009 registered under Sections 323, 324, 325 and 34 of IPC at Police Station Kharar, District SAS Nagar (Mohali) and the proceedings consequential thereto are being sought on the basis of compromise dated 19.7.2011 (Annexure P -2). As per allegations in the FIR, on 22.2.2009 at about 9.00 p.m., a raula took place in street and then respondent No. 2 saw from the gate that her neighbourer Bhupinder Singh was hurling abuses at him. When he stopped accused Bhupinder Singh, then the accused/petitioners gave kahi and kirpan blows to the complainant party. In this background, the impugned FIR was registered.

(2.) AT the stage of prosecution evidence, the parties have entered into a compromise dated 19.7.2011 (Annexure P -2).

(3.) COUNSEL for the State does not controvert the said facts.