KRISHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 Cr.P.C., prayer has been made for quashing of Rapat No.39 dtd. 8/3/2016, whereby the petitioner has been arrayed as an accused for having committed an offence under Sec. 326 IPC in a cross-version to the FIR No.187 dtd. 24/11/2015, which was recorded at his instance, under Ss. 325, 323/34 IPC, Police Station Sadar Jalalabad(w), Police District Fazilka against respondent No.2 besides few others.

(2.) The facts of the case are that on account of an incident dtd. 10/11/2015, relating to a dispute about cultivation of land between two neighbors, FIR No.187 dtd. 24/11/2015 came to be registered at the instance of present petitioner against respondent No.2, besides his son, namely, Happy and two others for having allegedly caused injuries to him. Later on, a complaint was submitted by respondent No.2 making allegations against the petitioner as well as his wife-Sudesh Rani and daughter-Pooja Rani, which was recorded vide General Diary No.24 dtd. 11/11/2015, at Police Station Sadar Jalalabad, District Fazilka, for allegedly having given spade blow on his knee of left leg by Pooja Rani.

(3.) Upon an inquiry conducted by Deputy Superintendent of Police, Sadar Jalalabad, though the aforesaid version was not found to be correct, however, still a General Diary No.39 dtd. 8/3/2016 was registered under Sec. 326 IPC against the petitioner for having inflicted injury on the knee of left leg of respondent No.2.