JASPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No. 19, dated 11.2.2012, under Section 295, IPC, registered at Police Station, Balachaur, District S.B.S. Nagar, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Learned counsel for the petitioner submits that on account of confusion and misunderstanding, respondent No. 2- complainant, Shingara Mal, had suffered the statement before the police, on the basis of which the impugned FIR was registered. He further submits that now respondent No. 2-complainant and the petitioner have resolved their misunderstanding and effected a compromise. He further submits that the petitioner is neither involved nor required in any other case of such like nature, therefore, the impugned FIR and the consequential proceedings emanating therefrom may be quashed.

(3.) In his statement of even date, recorded by this Court, respondent No. 2-complainant, Shingara Mal, has stated that he had lodged the FIR under some confusion and misunderstanding.