BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE epitome of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially in the wake of complaint of complainant -Gurpreet Singh son of Paramjit Singh(respondent No. 2)(for brevity "the complainant"), a criminal case was registered against petitioners -Balwinder Singh @ Binder son of Gopal Singh and others, vide FIR No. 155 dated 16.07.2013 (Annexure P -1), on accusation of having committed the offences punishable under Sections 328, 323, 342 and 34 IPC, by the police of Police Station Beas, Amritsar Rural.

(2.) AFTER completion of the investigation, the police submitted the final police report(challan). The petitioners -accused were accordingly charge -sheeted for the commission of offences, in question, and the case was listed for evidence of the prosecution by the trial court.

(3.) HAVING compromised the matter, now the petitioners -accused have preferred the present petition, to quash the impugned FIR (Annexure P -1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr. P.C., inter alia, pleading that with the intervention of respectable persons, the parties have amicably settled their disputes vide compromise(Annexure P -2). They belong to the same village. They have redressed their grievances. Now they have no ill -will against each other. The compromise is stated to be in the benefit, welfare and larger interest of the parties. The complainant has no objection, if the criminal case registered against the petitioners -accused, by means of impugned FIR(Annexure P -1) is quashed. On the strength of aforesaid grounds, the petitioners -accused sought to quash the impugned FIR(Annexure P -1) and all other subsequent proceedings arising therefrom, in the manner described here -in -above.