RAM NARANJAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in the present petition is for quashing of FIR No. 55 dated 3.3.2000, registered at Police Station Mohali, under Sections 452, 326, 323, 427, 295-A, 148 and 149 IPC and all subsequent proceedings arising therefrom.

(2.) LEARNED counsel for the petitioners submitted that the dispute between the parties has been compromised with the intervention of the wellwishers and keeping in view that peace and harmony is maintained in the village as the parties are in blood relation. The complainant is Taya of petitioners no. 1 to 3. Compromise-deed has been placed on record as Annexure P-2. He further submitted that since the matter has been compromised, the FIR deserves to be quashed. Reliance has been placed upon a five Judge Bench judgment of this Court in Kulwinder Singh v. State of Punjab, 2007 (3) Law Herald (P&H) 2225.

(3.) DEALING with issue of quashing of FIR on the basis of compromise, a Bench consisting of five Hon'ble Judges of this Court in Kulwinder Singh's case (supra) while approving minority view in Dharambir v. State of Haryana, 2005 Law Herald (P&H) (FB) 723 : [2005 (3) All India Criminal LR (Pb.& Hry.) 622], opined as under:-