SANDEEP SINGH @ KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482 Cr.P.C. has been filed on behalf of petitioners, namely, Sandeep Singh @ Kaka and Lovedeep Singh @ Labha for quashing of FIR No. 68 dated 17.09.2011, registered under Sections 326, 323, 379, 148, 149 IPC, at Police Station Hariana, tehsil and district Hoshiarpur, on the basis of compromise arrived at between the parties.

(2.) THE present FIR was registered on the basis of statement made by respondent No.2 against five persons alleging that they have caused injuries to him. The matter was investigated by the police and ultimately the challan was presented against two persons, namely Sandeep Singh and Lovedeep Singh who are the present petitioners and the other three persons were kept in Column No.2.

(3.) LEARNED counsel for the petitioners submits that during pendency of the proceedings, a compromise was arrived at between the parties with the intervention of the respectables of the society and the complainant has no objection in quashing of the FIR and others proceedings arising therefrom.