GURBANS SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Quashing of FIR No. 277 dated 20.12.2008 under Sections 279/337/338 IPC registered at Police Station, City Kot-Kapura, District Faridkot (Annexure P1) is sought on the basis of compromise dated 15.10.2011 (Annexure P-2). The FIR was recorded on the statement of complainant-Pargat Singh that on 7.6.2008 he along with his father Bachhittar Singh, mother Surjeet Kaur, brother Darshan Singh and other family members were present in their house. At about 6:30 AM, when his father was standing in front of the house one Jeep No. UP-88B-4573 which was being driven by Gurbans Singh son of Gurcharan Singh Mistri in a rash and negligent manner hit his father who suffered injuries. Bachhittar Singh got admitted in Adesh Hospital Muktsar. Thereafter, he was admitted in Arora Neuro Hospital Ludhiana. Subsequently, he was shifted to Muktsar and Gurbans Singh, who hit Bachhittar Singh, refused to meet with the treatment expenses. In this background, the FIR was registered.

(2.) After framing of the charges, the trial was at the stage of prosecution evidence when the parties entered into a compromise dated 15.10.2011 (Annexure P2).

(3.) As per the compromise, Bachhittar Singh, who was injured, died a natural death on 21.5.2011. All the parties have settled the dispute with the intervention of the Panchayat and do not want to pursue the criminal proceedings against the accused. The complainant has no objection if the FIR with all consequential proceedings in the present case is quashed.