LAWS(P&H)-2018-1-89

RAGHBIR SINGH Vs. STATE OF PUNJAB AND ANOTHER

Decided On January 16, 2018
RAGHBIR SINGH Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) By this petition, FIR No.231 dated 09.08.2013, registered against the petitioner at Police Station Focal Point, District Ludhiana, for the alleged commission of offences punishable under Sections 381, 120-B IPC, is sought to be quashed, on the basis of a compromise reached between the petitioner, Raghbir Singh, and respondent no. 2, i.e. the complainant, a copy of which is annexed as Annexure P-2 with the petition.

(2.) Pursuant to an order of this Court dated July 24, 2017, the statements of the petitioner as also respondent no.2, i.e. Gurnaib Singh, are shown to have been recorded before the learned Chief Judicial Magistrate, Ludhiana, whose report dated 14.08.2017 is on record.

(3.) As per the statement of complainant Gurnaib Singh, he has compromised the matter with the petitioner and he has no objection if the FIR is quashed qua him, though not with the other named co-accused of the petitioner, i.e. Hari Dutt.