NAVJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. by the petitioners for quashing of F.I.R. No.54 dated 21.05.2013, under Sections 341, 324, 323, 148, 149 and Sections 325 and 326 of Indian Penal Code, which were added later on registered at Police Station Mehta, District Amritsar Rural along with cross-version registered vide DDR No.16 dated 23.04.2013, under Sections 323, 324, 148, 149 IPC on the basis of compromise effected between the parties.

(2.) RESPONDENT No.2-Balkar Singh is complainant in FIR case as well as petitioner No.1-Navjot Singh is complainant in DDR case. During the pendency of the investigation, a compromise has been effected between both the parties. FIR was registered against the petitioners, namely, Navjot Singh, Harjinder Kaur, Rajandeep Singh and Shamsher Singh whereas cross-version was registered against respondents No.2 to 5, namely, Balkar Singh, Satnam Singh, Harjinder Kaur and Jagmeet Singh. Injuries were caused to petitioner No.1-Navjot Singh and respondent No.2-Balkar Singh.

(3.) FACTUM of compromise has been affirmed by learned counsel appearing for respondents No.2 to 5.