SULAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this judgment, both the petitions bearing Criminal Misc. No.M -38668 of 2014 and Criminal Misc. No.M - 38751 of 2014 shall be disposed of as it is a case of version and cross version and during pendency of the proceedings, a compromise has been arrived at between the parties. Both the petitions have been filed for quashing of FIR as well as cross version on the basis of compromise. However, for the sake of convenience, the facts are being derived from Criminal Misc. No.M -38668 of 2014.

(2.) CRIMINAL Misc. No.M -38668 of 2014 has been filed by petitioners -Sulakhan Singh, Mahinder Kaur alias Mindho, Shinder Singh, Kulwinder Singh alias Bagga, Jaswinder Singh alias Jassa, Harjinder Singh, Raj Kaur, Jarnail Singh and Seelo Bai for quashing of FIR No.108 dated 18.10.2011 registered under Sections 323/452/148/149 IPC at Police Station Mehetpur, District Jalandhar, Rural and all other consequential proceedings arising out of the said FIR on the basis of compromise dated 30.10.2014.

(3.) CRIMINAL Misc. No.M -38751 of 2014 has been filed by petitioners -Gurvinder Singh, Lakhwinder Singh, Harpinder Kaur @ Rupinder Kaur alias Rajveer Kaur, Rajwinder Kaur @ Rajveer Kaur and Mahinder Kaur alias Mindho for quashing of cross version under Sections 341/323/148/149 registered in said FIR.