JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this order, I shall dispose of both the aforesaid criminal petitions together pertaining to version and cross version, emanating from the same incident relating to FIR No. 139 dated 18.06.2012 registered at Police Station Sadar Jalandhar, District Jalandhar.

(2.) VIDE CRM -M -4363 -2014, petitioners, namely, Jaswant Singh, Haminder Singh, Harpreet Singh, Sarabjit Singh, Balkar Singh, Jaspreet Singh, Binderjit Kaur and Jaswinder Kaur have prayed for quashing of FIR No. 139 dated 18.06.2012 for offence under Sections 452, 323, 324, 341, 427, 148, 149 IPC registered at Police Station Sadar, Jalandhar and proceedings emanating therefrom on the basis of compromise/affidavits dated 28.01.2014 (Annexure P2 to P5) arrived at between the parties. In CRM -M -3436 -2014, petitioners, namely, Sat Pal, Bhupinder Singh @ Bind and Gurpreet Lal have prayed for quashing of cross case registered vide DDR No. 13 dated 29.06.2012 under Sections 323, 324, 326, 341, 427, 34 IPC in the said FIR, on the basis of compromise dated 25.01.2014 (Annexure P2).

(3.) A report has been submitted by the Additional Chief Judicial Magistrate, Jalandhar wherein it has been reported that the statements of the petitioners, complainant and injured have been recorded and the statements made by the parties in the Court reveal that they have voluntarily entered into a compromise with an intention to live in peace and harmony.