MOHAMMAD FAISAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioners under Sec. 482 Cr.P.C. for quashing of FIR No.0143 dtd. 11/9/2022 under Ss. 307, 120-B IPC, registered at Police Station Sadar Faridkot and subsequent proceedings arising therefrom on the basis of compromise by way of affidavit dtd. 29/9/2022 (Annexure P-2) of respondent No.2-complainant.

(2.) Present FIR was registered on the statement of Kala son of Matloob son of Rashid, resident of Bajhedi, District Mujafar Nagar (U.P), at present village Chahal, Tehsil and District Faridkot, stating that he is resident of above mentioned address. He used to take care of livestock of petitioner No.1-Mohammad Faisal son of Mehboob, resident of Bajhedi, District Mujafar Nagar (U.P), at present village Chahal. For the last 4-5 months, petitioner No.1-Mohammad Faisal has not paid his salary to him. He often abused and maltreated him when he demanded his money and compelled him to quit the job. On 28/8/2022, truck of petitioner No.1-Mohammad Faisal, being driven by Yaseen driver, was loaded with livestock for U.P. Petitioner No.1-Mohammad Faisal and Usaaf were sitting in the tool of the truck and he along with Tanjeem son of Jalim was sitting in the cabin of the truck. When the truck reached at some distance, petitioner No.1-Mohammad Faisal called respondent No.1-complainant to come up as they have to settle the livestock. He while moving slowly on the running truck, was to ascend up on the truck from ladder and when he reached near the tool, petitioner No.1-Mohammad Faisal and petitioner No.2-Usaaf with the intention to kill, gave him severe push and he fell on the road. He suffered injury on his head and the passersby got him admitted at DMC Ludhiana.

(3.) Learned counsel for the petitioner has contended that dispute between the petitioners and respondent No.2 arose due to some misunderstanding. He further submitted that now the matter has been compromised between petitioners and respondent No.2 vide compromise dtd. 29/9/2022 (Annexure P-2) and challan has not been presented as yet. He further submitted that as per compromise, respondent No.2 will not pursue present case and has no objection in quashing the FIR in question.