MEHAL SINGH` Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed for quashing on the basis of compromise. According to FIR, Annexure P-1, dated 13.5.2000 lodged by respondent No.2, the petitioners assaulted the complainant. It is stated that initially, the case was under sections 324/34 IPC and subsequently, the offence has been converted into sections 326/323/149 IPC and charge has been framed vide order dated 14.8.2000, Annexure P-2. It is further stated that respondent No.2 received only one injury on the right elbow and the parties are co-villagers and belong to the same community and respondent No.2 does not wish to proceed with the criminal case and has filed an affidavit dated 9.11.2004, Annexure P-3. Counsel for respondent No.2 confirms the compromise. Counsel for the State has also no objection to quashing having regard to circumstances of the case. Accordingly, proceedings in FIR No.152 dated 6.8.2000, under sections 326/323/149 IPC, Police Station Sadar Jallalabad, are quashed. The petition is disposed of. February 21, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE