SARABJIT SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PETITIONERS seek quashing of FIR No. 41 dated 01.05.2015, registered under Sections 307, 34 IPC and 25, 27, 54, 59 of Arms Act at P.S. City Batala Police, District Batala, along with entire subsequent proceedings on the basis of compromise.

(2.) CONTENTS of the FIR are as under: -

(3.) ON 30.04.2015, at about 7:30 p.m., when the complainant and his friend Jobanpreet were standing besides Hazira Park on pacca road, then the accused Karanbir Singh @ Babbal and one boy namely Jass from Mehta came on motorcycle which was being driven by Karambir Singh. Sarabjit Singh @ Saba pulled out a revolver from his waist and fired at the complainant. Complainant ran away and saved his life. His friend also ran way in fear, but nobody was injured in this case.