GURJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner(s), arraigned as accused in the above captioned FIR, has come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victim(s).

(2.) The complainant Sawinder Singh informed the police that a group of young boys administered beatings to his grand son in front of his eyes. He raised commotion and on this a friend of his grandson rushed and on that the assailants fled from the spot. Based on the detailed information about the incident, the police registered FIR captioned above. However, there was also a cross version.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition. A perusal of the compromise deed Annexure P-2 reveals that the parties entered into a compromise to bring peace and harmony between the parties. After that, the petitioner(s) came up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).