KRISHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.17 dated 13.02.2012 (Annexure P-1) under Sections 324 read with Section 34 of Indian Penal Code (for short 'IPC') (Section 326 IPC added later on), registered at Police Station Kot-Ise-Khan, District Moga alongwith all other consequential proceedings arising therefrom as well as DDR No.25 dated 13.02.2012 (Annexure P-2) under Sections 324, 427, 148 read with Section 149 of IPC in the said FIR alongwith all other consequential proceedings arising therefrom on the basis of compromise (Annexure P- 4), having been entered between the parties. I have heard learned counsel for the parties and have gone through the record.

(2.) IT has been stated by learned counsel for the parties that it is a case of version and cross-version. Further contended that they belong to nearby villages and it is a case of simple injuries which has since been settled due to intervention of respectable persons and relatives from both the sides. It is further contended that trial is still pending before learned trial Court and no witness has been examined so far. Affidavits have also been filed on behalf of respondents No.4 to 7 as well as petitioners No.1 and 2 admitting the factum of compromise and stated that they are having no objection if the FIR and DDR alongwith consequential proceedings are quashed. This fact has also not been disputed by learned counsel for the respondent-State on instructions from ASI Avneet Singh.

(3.) HENCE , in the interest of harmonious relations between the parties, the present petition is allowed and the impugned FIR No. 17 dated 13.02.2012 (Annexure P-1) under Sections 324 read with Section 34 of IPC (Section 326 IPC added later on), registered at Police Station Kot-Ise-Khan, District Moga alongwith all consequential proceedings qua respondents No.4 to 7 i.e. Ravinder Pal Singh, Sukhjit Singh, Gursewak Singh @ Jagnoo and Gurpreet @ Tonny and cross-case DDR No.25 dated 13.02.2012 (Annexure P-2) under Sections 324, 427, 148 read with Section 149 of IPC in the said FIR alongwith all consequential proceedings qua petitioners Krishan Kumar, Rajinderpal Singh @ Tonny, Kulwinder Kumar @ Kindi, Lovepreet @ Love and Sukhwinderpal Singh are, hereby, quashed.