JASVIR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The conspectus of 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-Randeep Singh son of Janak Singh, respondent No.2 (for brevity "the complainant"), a criminal case was registered against the petitioner-accused Jasvir Singh son of Ajit Singh, for having caused injuries to Sudeep Paswan and Shri Ram, respondent Nos.2 and 3, by way of FIR No.311 dated 19.11.2012(Annexure P-1), for the commission of offences punishable under Sections 323, 342, 506 IPC and Sections 25 & 27 of the Arms Act, by the police of Police Station Nakodar, District Jalandhar.

(2.) During the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by virtue of compromise-deed dated 20.12.2012(Annexure P-2) and affidavit (Annexure P-3) of the complainant.

(3.) Having compromised the matter, now the petitioner-accused has 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.P.C., inter alia, pleading that they have amicably settled their disputes with the intervention of respectables and effected the compromise-deed(Annexure P-2). They have redeemed their grievances and have no ill-will against each other. They want to live in peace in future. The complainant and injured witnesses have no objection, if the present criminal case registered against the petitioneraccused, vide impugned FIR(Annexure P-1) is quashed. On the strength of aforesaid grounds, the petitioner-accused sought to quash the impugned FIR(Annexure P-1) and all other subsequent proceedings arising therefrom, in the manner depicted hereinabove.