JALOUR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 151, dated 12.10.2010, under Sections 186, 323, 353 and 506, IPC, and Section 27 of the Indian Arms Act, registered at Police Station, Nathana, District Bathinda, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 12.4.2013, the affected parties were directed to appear before the learned Chief Judicial Magistrate, Bathinda, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send a detailed report in that regard along with copies of the statements on or before the date fixed by this Court.

(3.) In compliance of the above, respondent No. 2- complainant, ASI Gurmej Singh, as well as the petitioner, Jalour Singh, did appear before the learned Chief Judicial Magistrate, Bathinda, and got recorded their respective statements with regard to the compromise. Learned Chief Judicial Magistrate, Bathinda, has sent copies of their respective statements. Respondent No. 2-complainant, ASI Gurmej Singh, suffered the following statement:-