SANJEEV KUMAR @ LALLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TERSELY , the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially in the wake of complaint of complainant Chetan son of Ramesh Kumar-respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioners- accused Sanjeev Kumar @ Lallu son of Ashok Kumar and another, vide FIR No.305 dated 05.11.2007 (Annexure P-1), for the commission of offences punishable under Sections 324, 323, 341 and 506 IPC read with Section 34 IPC, by the police of Police Station Division No.5, District Ludhiana.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan). Consequently, the petitioners-accused were charge-sheeted for the commission of the indicated offences by the trial Court and the case was slated for evidence of the prosecution.

(3.) HAVING compromised the matter, now the petitioners-accused have preferred the present petition, to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC, inter-alia, pleading that now with the intervention of the respectables, better sense prevailed and the parties have amicably settled their disputes, by way of compromise (Annexure P-2). They have redressed all their grievances. They do not want to pursue any kind of litigation. They want to live in peace in future. The complainant has no objection, if the criminal case registered against the petitioners-accused, by virtue of impugned FIR (Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioners-accused sought to quash the impugned FIR (Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.