SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. praying for quashing of Rapat No.39 dtd. 20/12/2018 (P-1), under Ss. 324, 379-B, 323, 148 read with Sec. 149 of the Indian Penal Code, 1860 (Sec. 326, IPC added later on), registered at Police Station, Guruharsahai, District Ferozepur, recorded in FIR No.238 dtd. 20/12/2018 (P-2), along with all consequential proceedings arising therefrom on the basis of compromise dtd. 21/6/2021 (P-3), entered into between the parties i.e. petitioner as well as private respondent(s).

(2.) Above Rapat was registered on the basis of statement made by respondent No.2-Nasib Kumar with the allegations that on 19/12/2018 at about 1:30 p.m., he and his nephew-Vijay Kumar along with others were returning after filling the nomination Form of his wife for the post of Sarpanch. Petitioner, along with other co-accused, armed with Dangs, Sotas and iron rods, came there and inflicted various injuries to the complainant party. On raising alarm, all accused decamped with their respective weapons. Meanwhile, Surinder Kumar @ Sonu (petitioner) snatched purse, containing Rs.1000.00, from the complainant.

(3.) This Court, while issuing notice of motion on 11/8/2023, passed the following order:-