BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in the present petition is for quashing of an F.I.R. No. 74 dated 29.7.2007 under Sections 307, 326, 452, 324, 323, 34 IPC registered at Police Station Dera Baba Nanak, Police District Batala, District Gurdaspur, which was registered on the statement of complainant respondent No. 2-Puran Singh son of Salakhan Singh.

(2.) COUNSEL for the petitioners submits that with the intervention of the Gram Panchayat and respectables of the village, the petitioners and the complainant along with other two injured, namely, Sawinder Singh son of Darshan Singh and Ranjit Singh son of Mohan Singh being neighbours have, amicably decided to settle the dispute between each other and accordingly have compromised the matter. Affidavits of complainant-respondent No. 2-Puran Singh dated 11.11.2008 (Annexure P-2), Sawinder Singh son of Darshan Singh dated 7.10.2008 (Annexure P-3) and Ranjit Singh son of Mohan Singh dated 18.6.2008 (Annexure P-4), have been placed on record. These affidavits clearly indicate that a compromise has been entered into and the parties have amicably resolved the dispute between them with the intention that the dispute could be settled once and for all and they could move forward in their lives without having any grudge against each other.

(3.) KEEPING in view the above facts and circumstances of the case, wherein the complainant and the injured have given their consent and have accepted the factum of compromise which has been entered into between the parties to settle the dispute amicably, it would be in the interest of justice that the FIR which was registered against the petitioners at the instance of complainant- respondent No. 2-Puran Singh, may be quashed.