HARJEET Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 604 dated 23.11.2013 under Sections 323, 324, 506 IPC and Section 307 IPC (added later on) registered at Police Station Sadar Palwal, District Palwal and subsequent proceedings arising therefrom on the basis of compromise. As per allegation, petitioner became angry and started abusing the complainant, when the complainant refused to give his mobile phone to him. On being objected, petitioner gave two screwdriver blows in the left side of chest of the complainant and gave one screwdriver blow on the right hand. Complainant was belabored by kick and fist blows in fallen condition.

(2.) The Hon'ble Apex Court in Narinder Singh and others vs. State of Punjab and another, 2014 2 RCR(Cri) 482 issued certain guidelines in the context of quashing of FIR under Section 307 IPC on the basis of compromise.

(3.) Learned State counsel, on the other hand, on instructions from ASI Rashid Khan submits that the complainant received screw driver blows in the chest. The injury has been declared to be dangerous to life as per opinion of the doctor. Trial has already reached the stage of defence evidence as all the prosecution witnesses have been examined.