NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners who have been arraigned as 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 victim. <FRM>JUDGEMENT_3_LAWS(P&H)2_2022_1.html</FRM>

(2.) The gist of the allegations against the petitioners is that the police recorded the statement of Inderjit Singh under Sec. 154 Cr.P.C. in which he stated that on 4/4/2021 at about 4:00 p.m. he along with his son-Sher Singh and his partner-Banarasi Dass were sitting in the Haveli. At this time, three vehicles stopped there and 10-12 unknown persons alongwith Narinder Singh alias Lovely-the present petitioner and his son alighted from the vehicles. Narinder Singh was carrying a 12 bore double barrel gun and Nawab Singh was holding a revolver. After that they fired shot in the air. Based on this, the police registered the FIR as mentioned 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, which form part of the petition. After that, the petitioners came up before this Court to quash the FIR, and in the quashing petition, the injured has been impleaded as respondent.