PARKASH SINGH ALIAS PASSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed by Parkash Singh petitioner seeking quashing of F.I.R. No. 95 dated 9-11-1995 with respect to offences punishable under Sections 307, 226, 148, 149, I.P.C. registered at Police Station Division No. 4, Jalandhar and in cross case under Sections 326, 452, I.P.C.

(2.) The relevant facts are that the above said first information report was recorded on basis of the statement of Narinder Pal Singh alias Goldy. He had mentioned that on 9-11-1995 he along with his cousin brother Avtar Singh alias Happy and other friends of Avtar Singh were standing at Ladowali road near railwaycrossing. Sukhwinder Singh who is also known as Mehtawala is a student of Khalsa College, Jalandhar. He was having a kirpan in his hands. Bhagta a resident of Raipur and Parkash Singh resident of Jalandhar Cantonment both armed with kirpans were there. Jang Bahadur was having a hockey stick in his hands. Bhagta had exhorted by saying that Narinder Pal Singh should be taught a lesson for quarrelling with him at the bus stand. On this Jang Bahadur along with other persons caughthold of Narinder Pal Singh. Sukhwinder Singh had given a kirpan blow on his head. Bhagta gave him a kirpan blow on his head which hit him on the back of this head. Parkash Singh gave a kirpan blow. Narinder Pal Singh had raised his right hand. Thereupon, the kirpan bit him on the fingers of his right hand. Narinder Pal Singh fell down. Kala gave him a kirpan blow on his right elbow while Jang Bahadur gave him a hockey blow. Narinder Pal Singh raised an alarm. His companions Avtar Singh and Rinku got him freed. On these broad facts, a case had been registered against the petitioner and others for offences punishable under Sections 307, 326, 148 and 149, I.P.C.

(3.) It is contended that both the parties have arrived at a compromise. They have signed their respective affidavits and, therefore, the first information report should be quashed. The petitioner as such has been contested.