DALJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the version and its cross version.

(2.) In the first petition, the petitioner prays for quashing of the cross version registered in FIR No. 209 dated 20.05.2009, under Sec. 323, 324, 148 and 149 of the IPC, registered at Police Station Sadar, Patiala along with all consequential proceedings arising therefrom, on the basis of compromise dated 01.03.2018 (Annexure P-5), entered into between the parties and in the second petition, the petitioner prays for quashing of order dated 11.07.2011, vide which, he was declared a proclaimed offender in the cross version of the aforesaid FIR.

(3.) Vide order dated 28.09.2018, the petitioner was directed to appear before the trial Court and the trial Court was directed to release him on interim bail subject to his furnishing bail/surety bonds and on payment of '2 Lakh to be deposited in the Govt. Treasury under a head to be nominated by the trial Court.