JAGDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of cross case i.e. DDR No.23 dtd. 5/3/2021, under Ss. 325, 324, 323, 148, 149 IPC registered at Police Station Sirhali, District Tarn Taran in FIR No.23 dtd. 18/2/2021, under Ss. 326, 324, 323, 148, 149 IPC and Ss. 25/27 of the Arms Act, 1959 registered at Police Station Sirhali, District Tarn Taran and all subsequent proceedings arising therefrom, on the basis of compromise dtd. 2/11/2021 (Annexure P-3).

(2.) Learned counsel for the petitioners would contend that there were no firearm injuries in the present case and that now the parties have amicably resolved their dispute and entered into a written compromise dtd. 2/11/2021 appended with the present petition as Annexure P-3, which has been signed by all the parties.

(3.) The statements of the parties have since been recorded and a report dtd. 24/1/2022 has been sent by the Judicial Magistrate First Class, Tarn Taran. As per the report, the parties have voluntarily entered into the compromise dtd. 2/11/2021 and the complainants/injured i.e. Gurbachan Singh, Baljinder Singh, Gurnishan Singh and Gurbhajan Singh have stated that they have no objection if the present FIR is quashed. Statements of the parties have also been appended with the report.