AMARJIT SINGH AND OTHERS Vs. SURINDER SINGH

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of criminal complaint No. 25 dated 28.6.2011 before the Court of Judicial Magistrate First Class Hoshiarpur against the petitioners under Sections 326, 324, 323, 34 of the Indian Penal Code,1860 ('IPC' for short) along with all subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioners has submitted that the complaint in question was a counter blast to the FIR got registered by the petitioners' side against the complainant party. The version put forth by the complainant was found to be false by the police during investigation. The complaint had been filed after a gap of eight months of the occurrence.

(3.) Learned counsel for the respondent, on the other hand, has submitted that respondent No.2 had led his evidence in support of his case. Persons from the complainant side had also suffered injuries. Complainant as well as his father Ramji Dass had also suffered injuries in the occurrence.