KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.81 dated 27.06.2010, under Sections 307/341/323/324/506/34/148/149 IPC (Sections 34/506 IPC added later on), registered at police station Julkan, District Patiala and all other consequential proceedings arising therefrom on the basis of compromise having been entered into between the parties.

(2.) THE abovementioned FIR has been registered on the basis of statement of Malkeet Singh, respondent No.2 alleging the commission of offences punishable under Sections 307/341/323/324/506/34/148/149 IPC. Learned counsel for the petitioners submit that, in fact, no offence punishable under Section 307 IPC is made out.

(3.) DUE to the intervention of respectables, elders and friends, a compromise is stated to have been arrived at between the parties on 12.12.2014. The parties wish to live in peace and harmony and put an end to the acrimony between them. They belong to the same village.