SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.80, dated 18.08.2013, under Sections 148, 323, 324 and 325 read with Section 149, IPC, registered at Police Station, Sadar, Gurdaspur, and all the consequential proceedings arising therefrom, on the basis of compromise.

(2.) VIDE order, dated 18.11.2014, the affected parties were directed to appear before the learned Chief Judicial Magistrate, Gurdaspur, for getting their respective statements recorded with regard to the compromise. The said Court was also directed to send the copies of the statements to this Court on or before the adjourned date.

(3.) IN compliance of the above, petitioners (six in number) as well as respondent No.2 -complainant Amrik Singh did appear before the Court below and got recorded their respective statements with regard to the compromise. Complainant Amrik Singh suffered the following statement: -