JASBIR SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Prayer in this petition is for quashing of a cross-version bearing DDR No. 44, dated 27.5.2012, under Sections 323, 324 and 326, read with Section 34, IPC, in a case arising out of FIR No. 64, dated 26.5.2005, under Sections 323, 324 and 326 read with Section 34, IPC, registered at Police Station, Ghuman, Police District Batala, District Gurdaspur, and the consequential proceedings arising therefrom, on the basis of compromise.

(2.) Vide order dated 6.11.2012, this Court had directed the affected parties to appear on 21.11.2012 before the learned Trial Court, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to submit its detailed report in that regard on or before the date fixed by this Court.

(3.) In compliance of the above, respondent No. 2, Amir Singh, as well as the petitioners, namely, Jasbir Singh, son of Lakhwinder Singh; and Harpal Singh, son of Sadha Singh, did appear before the learned Sub-Divisional Judicial Magistrate, Batala, and got recorded their respective statements with regard to the compromise. Respondent No. 2/complainant, Amir Singh, deposed as under:-