BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners arraigned as an accused in the above captioned FIR, have come up before this Court under Sec. 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the victims. The petitioners and the private respondents 2 to 4 are descendants of same parents, and cross-cases were registered against them.

(2.) The complainant Joginder Singh was the real brother of petitioner no. 1-Balwinder Singh. During the pendency of the matters, one of the victims Joginder Singh expired for causes not connected with the present FIR. During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition.

(3.) After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).