KANS KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS per allegations in the FIR, Annexure P-1, dated 14.5.2002 lodged by Kans Kaur petitioner No.1, Balwinder Singh respondent No.2 and his brother Kulwinder Singh assaulted her. The said two persons have been challaned under sections 324/323/34 IPC. The trial is pending. On the statement of respondent No.2, a cross-version was recorded to the effect that the petitioners assaulted respondent No.2. One of the injuries on respondent No.2 was grievous.

(2.) IT is submitted that the parties are closely related and the matter has been compromised vide Annexure P-2 and thus, cross-version recorded against the petitioners ought to be quashed. Counsel for the State and counsel for respondent No.2 have no objection. Compromise deed, Annexure P-2, signed by respondent No.2 has also been filed. In view of the above, proceedings in FIR No.71 dated 14.5.2002, under sections 326/324/323/34 IPC, Police Station Mehta, district Amritsar, are quashed. The petition is disposed of.