BHUPINDER SINGH Vs. MOHINDER SINGH

JUDGEMENT

(1.) Petitioner has sought quashing of complaint ID No.031603001822007 complaint No.28 of 20.09.2007 titled as Mohinder Singh Vs. Bhupinder Singh and others, dated 20.09.2007 filed under Sections 308, 323, 148 read with Section 149 of Indian Penal Code pending in the Court of Judicial Magistrate 1 st Class, Malerkotla and summoning order dated 23.02.2013 along with all subsequent proceedings arising therefrom.

(2.) The petitioner got registered FIR relating to the incident dated 04.08.2014 translated, copy of which has been placed on file by the petitioner as Annexure P-2, operative part of which reads as follows:-

(3.) The accused named in the FIR came up with cross-version regarding the incident and the matter was inquired by police authorities at various levels. The petitioner has placed on file copy of the report dated 08.10.2004 submitted by Superintendent of Police (Detective), Sangrur, wherein he found that version of the petitioner that accused named in the FIR entered his house, caused him injuries, smashed and damaged the glass of his house etc. was not correct. The occurrence in fact took place in the street in which simple injuries with blunt weapon were caused to the petitioners. In this regard, he observed as follows:-