GURCHARANJIT Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Prayer in this petition is for quashing of the case arising out of DDR No.12 dated 23.1.2012 registered on the basis of the statement of Gagandeep Singh, relating to FIR No.0017, dated 6.2.2012, registered at Police Station, Tiber, District Gurdaspur, for the offences punishable under Sections 323, 324 and 326 read with Section 34, IPC and the consequential proceedings emanating therefrom, on the basis of compromise.

(2.) Vide order dated 20.11.2012, this Court had directed the affected parties to appear on 30.11.2012 before the learned trial court for getting their respective statements recorded with regard to the compromise. The said court was also directed to send its detailed report in that regard on or before the date fixed by this Court.

(3.) It is made clear that another petition [Criminal Miscellaneous No.M-36128 of 2012 titled "Gagandeep Singh @ Gogi & another vs. State of Punjab & another] arising out of this very FIR, was also filed by Gagandeep Singh and Harjit Singh and the learned Chief Judicial Magistrate, Gurdaspur, has sent the common report of both the cases which is available on the record of the aforementioned petition.