MITHI @ SUNIL @ SUNIL CHOHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for quashing of FIR No.227 dated 05.09.2018 for the offences punishable under Sections 324, 452, 148, 149 of the Indian Penal Code ('IPC' for short) and Sections 326, 307 IPC (added later on), registered at Police Station City Kapurthala, District Kapurthala and all the subsequent proceedings arising therefrom, on the basis of compromise effected between the parties.

(2.) A report dated 29.08.2019 has been submitted by the Additional Sessions Judge, Kapurthala, wherein it has been reported that statements of the petitioner and respondents No.2 to 4 have been recorded and statements made by the parties in the Court reveal that they have voluntarily entered into a compromise and the Court is satisfied that the parties have amicably settled their dispute without any fear, pressure, threat or coercion and out of their free will.

(3.) Learned counsel for the petitioner submits that the injury attributed to the petitioner is non-vital part of the body and there is no specific opinion of the doctor, in which it was ever declared dangerous to life, therefore, it is a case falling under Section 326 IPC. It is further submitted that no other criminal case is pending between the parties and the petitioner is not a proclaimed offender.