RAJAN KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE contour of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that initially, in the wake of statement of complainant Sanjeev Kumar s/o Gauri Shanker (since deceased), a criminal case was registered against petitioner -accused Raj an Kumar s/o Sat Pal (Juvenile) and his other co -accused Amritpal Singh alias Sonu alias Baba s/o Ranjit Singh Saini, Sandeep Singh s/o Amrik Singh and Pardeep Kumar alias Shoki s/o. Joginder Pal, vide FIR No. 74 dated 23.8.2012 (Annexure P1), on accusation of having committed the offences punishable u/ss. 148, 307, 323 and 324 read with section 149 IPC, by the police of Police Station Chabbewal, District Hoshiarpur.

(2.) AFTER completion of the investigation, the police submitted the final police report (challan) against the accused. Since the petitioner -accused was juvenile at the relevant time of the occurrence, so his case was placed before the Juvenile Justice Board. He was accordingly charge -sheeted to face the trial of indicated offences and the case was slated for evidence of prosecution by the trial Court.

(3.) SEQUELLY , having compromised the matter, petitioner -accused Raj an Kumar (juvenile), has preferred the instant 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 the complainant had lodged the present FIR on account of some misunderstanding between the parties. They belong to the same village. The main accused, to whom, the main injury was attributed and the complainant, had already died. Now with the intervention of respectables and panchayat, the parties have amicably settled their disputes, vide indicated compromise deed/affidavit (Annexure P2) of respondent No. 2. The aggrieved persons do not want to continue with the criminal proceedings against the petitioner. The parties have redressed their grievances and have no grudge against each other. The aggrieved persons have no objection if the criminal case registered against the petitioner, by means of impugned FIR is quashed. On the strength of aforesaid grounds, the petitioner sought to quash the impugned FIR (Annexure P -1) and all other consequent proceedings arising thereto in the manner depicted herein -above.