BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') for quashing the First Information Report No. 84 dated 17.5.1994, registered at Police Station Sadar Jalalabad for the offences under Sections 326/325/342/323/34 I.P.C. (Annexure P-1) and all subsequent proceedings thereto.

(2.) THE facts necessary for the disposal of this petition are that Attar Singh (respondent No. 2) alongwith his nephews is residing in a house constructed in his field. On 16.5.1994, at about 8.30 A.M., the petitioners duly armed with dangs, kappa and gandasi went in a jeep to the fields of the said respondent who apprehended forcible dispossession at the hands of the petitioners. The jeep was parked. On exhortation being given by petitioner No. 1, Manohar Singh, petitioner No. 2 gave a kappa blow to respondent No. 1 who raised his left hand which hit his index finger and tip of the finger was cut off. He was caught by his neck by Kehar Singh petitioner and Balbir Singh petitioner No. 5 gave fist blow on his mouth due to which his front tooth of the lower jaw was broken. When his uncle Sohan Singh came forward to rescue him he was caught by his hair and was dragged towards the farm house. Baj Singh removed the injured (respondent No. 2) to the hospital and got him admitted there.

(3.) NOTICE was issued to the respondent. In reply, he has admitted that he has entered into a compromise in respect of this occurrence at the intervention of the relatives and respectable persons and the F.I.R. was lodged under some misunderstanding. It has been further stated that he has no objection if the impugned F.I.R. and the further proceedings taken in pursuance thereof are quashed.