GURSEWAK SINGH @ SONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of FIR No.78 dated 24.03.2008, under Sections 307/34 IPC and Section 27 of the Arms Act, 1959 (Challan filed under Sections 336/337 IPC and Section 27 of the Arms Act, 1959), registered at police station City Barnala, District Barnala and all other consequential proceedings arising therefrom on the basis of compromise, Annexure P2, having been entered into between the parties.

(2.) AFORESAID FIR has been registered on the basis of a statement of Balwinder Singh, respondent No.2 alleging the commission of offences punishable under Sections 307/34 IPC and Section 27 of the Arms Act, 1959 by the petitioners.

(3.) DUE to the intervention of respectables, elders and friends, a compromise has been arrived at between the parties on 31.03.2008, Annexure P2. The parties wish to live in peace and harmony and put an end to the acrimony between them. They belong to the same area. It is submitted that the police had, in fact, filed cancellation report in this case, which was not accepted due to the absence of the complainant as well as the Investigating Officer of the case.