JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of this order, I shall dispose of aforesaid petitions as they emerged from FIR No. 71 dated 10.06.2012 for offence punishable undedr Sections 307, 324, 323 read with Section 34 of the Indian Penal Code registered in Police Station Mamdot, District Ferozepur being version and cross version.

(2.) VIDE CRM M 29116 of 2014, the petitioners have prayed for quashing of FIR No. 71 dated 10.06.2012 for offence punishable under Sections 307, 324, 323 read with Section 34 of the Indian Penal Code registered in Police Station Mamdot, District Ferozepur whereas, vide CRM M 29120 of 2014, the petitioners have prayed for quashing of cross case registered vide DDR No. 31 dated 12.06.2012 for offence punishable under Sections 324, 323, 148 and 149 IPC in aforesaid FIR on the basis of compromise dated 23.08.2014 arrived at between the parties.

(3.) COUNSEL representing the petitioners Jasbir Singh and others (CRM M 29116 of 2014) has submitted that offence punishable under section 307 IPC was added in the FIR due to allegations by the complainant that Kuldeep Singh son of Mukhtiar Singh (petitioner No. 4) fired a gun shot towards Kulwant Singh respondent No. 5 but no injury in the occurrence has been sustained by respondent No. 5. It is further submitted that injuries sustained by Sukchain Singh, Harbans Singh, Kuldeep Singh (respondents No. 2 to 4) constitute offence punishable under Sections 324 and 323 IPC. It is further argued that the present case is a case of version and cross version and in the cross version, Mukhtiar Singh and Jasbir Singh sustained injuries at the hands of respondent party. The last submission made by counsel is that the parties are related to each other and they have decided to bury the hatchet for peaceful future. Vide order dated 05.12.2014, the parties were directed to appear before the trial Court to get their statements recorded with regard to genuineness of compromise. Pursuant thereto, a report has been submitted by the Judicial Magistrate Ist Class, Ferozepur wherein it has been reported that statements of the parties have been recorded and that they have voluntarily compromised the matter.