PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I shall dispose of above-titled two petitions i.e. CRM-M-42971 of 2018 under Sec. 482 Cr.P.C. for quashing FIR No.90 dtd. 11/10/2013 (Annexure P-1) registered under Ss. 452, 324, 323, 506, 148, 149 IPC and lateron added Ss. 326 and 307 IPC and CRM-M-42963 of 2018 for quashing DDR No.35 dtd. 24/10/2013 in the aforesaid FIR under Ss. 323, 324, 148, 149 IPC and later on added Sec. 326 IPC at Police Station Lambrha, District Jalandhar City, along with all consequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).

(2.) Pursuant to order dtd. 28/9/2018 of this Court, the parties appeared before the trial Court on 16/10/2018 to get their statements recorded. Learned Additional Sessions Judge, Jalandhar, has submitted his report vide letter bearing No.313, dtd. 30/10/2018 duly forwarded by learned District and Sessions Judge, Jalandhar, vide letter No2742GJRK, dtd. 30/10/2018.

(3.) According to the report, learned Additional Sessions Judge, Jalandhar, is satisfied that compromise entered into between the parties is at their own free will and volition. Accused Onkar Singh and Gurpreet Singh have been declared proclaimed offenders in the cross-case.