KULWANT SINGH @ BABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. praying for quashing of FIR No.191 dtd. 8/9/2013, under Ss. 448, 447, 427, 506, 511 and 34 of the Indian Penal Code, registered at Police Station Salem Tabri, Ludhiana along with all consequential proceedings arising therefrom on the basis of compromise dtd. 6/12/2016 (Annexure P-2) entered into between the parties i.e. petitioners as well as respondent No.2.

(2.) As per the allegations in the FIR, it has been alleged that the complainant is working as colonizer. He has purchased one plot around 900 Sq.Meter, main road, near Shiv Puri Chownk, Ludhiana, Khasra No. 12/37/635/611/291, Khaka Number 361376, Hasbasat number 78, Abadi Lakhewal, Ludhiana in the name of his wife Manju Bala vide one registry of 395 Sq. meter and second Registry of 502 Sq. Meter. On this land together already walls and two rooms were constructed. On 8/9/2013 at about 11:00 a.m. when the complainant was going home he was passing through the said plot, then he saw the wall of the plot was fallen down and one Balero Car bearing Number PB-10-DT (T) 8274, white color was parked inside. When the complainant went inside then the petitioners-accused were sitting inside with dangerous weapons to take illegal possession of the plot by keeping material therein and destroyed the wall of the plot. The petitioners-accused threatened the complainant to kill him and asked him to go from the plot.

(3.) Heard learned counsel for the parties and perused the paper book. On 5/3/2019, the following order was passed by this Court: