LAWS(P&H)-2015-1-498

JAGIR DASS Vs. STATE OF PUNJAB

Decided On January 20, 2015
Jagir Dass Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THIS judgment shall dispose of two petitions bearing Nos.CRM -M -25865 of 2014 titled as 'Jagir Dass and another Vs. State of Punjab and another' and CRM -M -25867 of 2014 titled as 'Sikandar Kumar and others Vs. State of Punjab and others' as it is a case of version and cross -version. Both the petitions have been filed for quashing of FIR as well as cross -version as during pendency of the proceedings, a compromise has been arrived at between the parties. CRM -M -25865 of 2014 has been filed by the petitioners, namely, Jagir Dass and Sulakhan Chand under Section 482 Cr.P.C. for quashing of FIR No.34 dated 08.05.2014, registered under Sections 326, 324, 34 IPC, at Police Station Batala, District Gurdaspur, Punjab and all other consequential proceedings arising out of the said FIR on the basis of compromise dated 30.06.2014.

(2.) CRM -M -25867 of 2014 has been filed by the petitioners, namely, Sikandar Kumar, Surinder Kumar @ Shinda, Malkiat Singh, Joga and Sukhpreet Singh @ Sonu for quashing of cross -version registered vide DDR No.28 dated 08.05.2014 under Sections 452, 324, 323, 148, 149 IPC in the aforesaid FIR.

(3.) LEARNED counsel for the petitioners submits that the compromise has been arrived at between the parties during pendency of the proceedings and both the parties have now no objection in quashing of the FIR as well as cross version.