RAJDEEP SINGH @ RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE matrix of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petition and emanating from the record is that, initially in the wake of complaint of complainant -Jagdish Kumar son of Gordhan Dass(respondent No.2) (for brevity "the complainant"), a criminal case was registered against petitioners -accused -Rajdeep Singh @ Raju son of Harmail Singh and another, vide FIR No.88 dated 01.06.2013(Annexure P -1), on accusation of having committed the offences punishable under Sections 324 and 34 IPC(the offence punishable under Section 326 IPC was later on added), by the police of Police Station Talwandi Sabo, District Bathinda.

(2.) DURING the course of investigation of the criminal case, good sense prevailed and the parties have amicably settled their disputes, by way of compromise/affidavit dated 25.06.2013(Annexure P -2) of the complainant and affidavit dated 25.06.2013(Annexure P -2)(colly.) of respondent No.3.

(3.) HAVING compromised the matter, 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 now with the intervention respectables, the parties have amicably settled their disputes, by means of pointed compromise/affidavits(Annexure P -2).