GINISH SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM 5407 of 2015 in CRM M 32794 of 2013 Allowed as prayed for. Annexure A -1 (Medico Legal Report of Karan Manchanda) is taken on record.

(2.) THIS order shall dispose of aforesaid petitions as these are the off shoot of version and cross version pertaining to FIR No. 153 dated 04.06.2013 for offence punishable under sections 307, 326, 323, 324, 341 read with Section 34 of the Indian Penal Code (in short, 'IPC') registered in Police Station 'A' Division, Amritsar.

(3.) COUNSELS for the petitioners, in both the petitions, would contend that as dispute between the parties has been settled by way of compromise during pendency of investigation and the parties living in neighbourhood have decided to bury the hatchet in the interest of peaceful living, the criminal proceedings may be quashed on the basis of compromise dated 09.09.2013 (Annexure P4). It is further submitted that injuries sustained by complainant Karan Manchanda has led to registration of case under section 307 IPC as well but Karan Manchanda has not suffered any disability due to sustaining of injuries in the occurrence. He made a statement before the Court of Judicial Magistrate conceding factum of compromise and having no objection if the proceedings are put to an end to enable the parties to live without any acrimony. It is further argued that as the case has given rise to version and cross version and four persons from each side have been indicted in the crime, it would be in the interest of justice to give quietus to the criminal proceedings, initiated against each other.