RASHPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 94, dated 10.11.2012 (Annexure P-1), for the offences punishable under Sections 304-A and 427, IPC, registered at Police Station, Bajakhana, District Faridkot, and all the consequential proceedings arising therefrom on the basis of compromise and affidavits (Annexures P-2 to P-5).

(2.) Notice of motion of the above petition was issued and in pursuance thereof learned counsel for the respondents have appeared.

(3.) Learned counsel for the petitioner submits that in view of the compromise and affidavits (Annexures P-2 to P-5), the impugned FIR and all the consequential proceedings emanating therefrom be quashed. In support of his contention, learned counsel has placed reliance on un-reported judgments passed by Coordinate Benches of this Court in the matters of Vinay Kumar v. State of Punjab and others (CRM-M-26579- 2012, decided on 10.2.2016); Sharanjit Singh @ Sunny v. State of Punjab and others (CRM-M-6920-2013, decided on 17.5.2013); Jassmine Kaur @ Jasmine Kaur v. State of Punjab and others (CRM-M-751-2013, decided on 16.8.2013); Single Bench judgments of Delhi High Court in the matters of Radha @ Siltha Yadav and other v. State and others, 2013 2 JCC 1098 ; Vishal Arora v. State and others, 2014 4 JCC 2867 ; and a Single Bench judgment of Telangana and Andhra Pradesh High Court in the matter of Moghal Shaik Shavali v. P. Rama Krishna Rao and another, 2015 1 ALD(Cri) 703.