JAGGI ALIAS JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) <FRM>JUDGEMENT_58_LAWS(P&H)1_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioner(s) is that on 17/5/2014, the complainant (respondent No.2) informed the police that on 9/5/2014 in the evening, when he was on his way to his fields on his bike, then he was stopped by the accused persons including the present petitioner.They assaulted him with baseball bats and severely beat him up. They also caused damage to his motorcycle. On raising hue and cry, the accused persons ran away from the spot.Thereafter the complainant's father took him to the hospital for treatment. Based on such allegations, police registered the FIR captioned above.

(3.) During the pendency of the petition, the accused and the injured have compromised the matter, and its copy is annexed with this petition as Annexure P-2. After that, the petitioner has come up before this Court to quash the FIR, and in the quashing petition, the injured have been impleaded as respondent(s).