GURBHEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of complaint No.182/05/08 under Sections 326, 324, 323 read with Section 34 of Indian Penal Code, (Annexure P-1) pending in the Court of learned Judicial Magistrate 1st Class, Patti, District Tarn Taran, and all other consequential proceedings arising therefrom on the basis of compromise dated 29.11.2012 having been entered between the parties.

(2.) I have heard learned counsel for the parties and have gone through the record. It has been stated by learned counsel for the petitioner that parties are closely related as Narinder Singh father of petitioner is real brother of respondent No.2 Kashmir Singh. Further contended that dispute between the parties has since been settled due to intervention of respectable persons and relatives from both the sides. It is also contended that co-accused have already faced the trial and acquitted by learned trial Court. However, petitioner could not be acquitted as he remained absconding as he was employed in Army.

(3.) IN the interest of harmonious relations between the parties, who are closely related, the present petition is allowed and the impugned complaint No.182/05/08 under Sections 326, 324, 323 read with Section 34 of Indian Penal Code, (Annexure P-1) pending in the Court of learned Judicial Magistrate 1st Class, Patti, District Tarn Taran, alongwith all consequential proceedings qua petitioner Gurbhej Singh is, hereby, quashed.