KALA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant application has been filed under Section 482 Cr.P.C. seeking permission to place on record the copies of affidavits dated 26.03.2019 of the petitioners as Annexures P-4 to P-6.

(2.) For the reasons enumerated in the application, the same is allowed the affidavits are taken on record as Annexures P-4 to P-6. Present petition has been filed under Section 482 Cr.P.C. praying for quashing of FIR No.181 dated 15.09.2018, under Sections 324, 341, 506, 34 and 326 of the Indian Penal Code, registered at Police Station Sadar Mansa, District Mansa along with all consequential proceedings arising therefrom on the basis of compromise dated 05.11.2018 (Annexure P-2) entered into between the parties i.e. petitioners as well as respondent No.2.

(3.) As per the allegations in the FIR, it has been alleged that on 13.09.2018 at about 10:30 a.m. when the complainant went to his fields situated at the road of Akkanwali for watering his fields, brother of the complainant namely, Gurmail Singh was also present at the fields. When the complainant reached near Nakka , petitioner No. 1, who was empty handed and his sons namely, Surjit Singh @ Tota armed with spade and Gurdeep Singh @ Deepa armed with iron rod encircled the complainant, meanwhile petitioner No. 1 raised lalkara saying 'what are you doing' and said his sons to attack the complainant. On this petitioner No. 2 gave a blow with spade towards the complainant, which hit index finger of his right hand; petitioner No.3 gave a iron rod blow towards complainant, which he stopped by his left hand. Then the complainant raised hue and cry, after hearing his noise his brother Gurmail Singh came to rescue the complainant. The petitioners-accused threatened to kill him and ran away from the spot with their respective weapons. Then brother of the complainant arranged vehicle and got him admitted in Government Hospital Mansa for treatment.