RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr. P.C. for quashing of FIR No. 9 dated 17.8.2001 under Sections 326/324/148/149 IPC Police Station Kotli Surat Malhi, District Gurdaspur and subsequent proceedings arising therefrom on the basis of compromise entered into between the parties.

(2.) The brief facts relevant in the present petition are that FIR No. 9 dated 17.8.2001 under Sections 326/324/148/149 IPC Police Station Kotli Surat Malhi, District Gurdaspur was got registered by petitioner No. 1 Ranjit Singh. Petitioners No. 2 to 7 were tried and convicted in the said FIR. Thereafter, petitioners No. 2 to 7 filed an appeal against their conviction before the appellate Court and the same is pending. During the pendency of the appeal, both the parties have entered into a compromise with the intervention of respectable of the village. Compromise deed (Annexure P-3) has already been placed on record to the said effect.

(3.) Since, the present petition has been filed jointly by the complainant as well as the accused, there is no doubt that the matter has been compromised.