SURAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No. 9 dated 11.1.2008 (Annexure P -1), registered for offences punishable under Sections 307, 324, 341, 148, 149 of Indian Penal Code (for short 'IPC) and Sections 25 and 27 of Arms Act, 1959 at Police Station Jandiala, District Amritsar (after investigation Sections 307 IPC, 25 and 27 Arms Act were deleted and final report was presented for the offences punishable under Sections 336, 323, 324, 341, 148 and 149 IPC) along with all consequential proceedings arising therefrom, on the basis of the compromise.

(2.) AS per case of the prosecution, on 11.01.2008 all the petitioners armed with deadly weapons like pistols, kirpans etc. committed the offence of rioting and in prosecution of their common object, wrongfully restrained the private respondents and caused simple injuries to them with sharp as well as blunt weapons.

(3.) I have heard learned counsel for the parties and perused the case file.