GURMAIL SINGH Vs. KULWANT SINGH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of complaint No. COMI. 30892 of 2013 dated 17.01.2011 titled as "Kulwant Singh v. Gurdial Singh and others, registered under Sections 451, 452, 447, 427, 511, 380, 506, 148, 149 IPC and summoning order dated 03.09.2015 and order of proclaimed person dated 14.08.2017 qua the petitioner and all consequential proceedings arising therefrom, on the basis of compromise dated 16.11.2018 (Annexure P-4).

(2.) During the proceedings before the trial Court, the petitioner alongwith other accused persons, was summoned to face trial vide order dated 03.09.2015. The petitioner never appeared before the trial Court and, therefore, vide order dated 14.08.2017, passed by trial Court, the petitioner was declared a proclaimed person. The petitioner filed the present petition for quashing of FIR and all proceedings against him as the matter was compromised. Therefore, vide this Court's order dated 03.12.2018, the petitioner was directed to surrender before trial Court and seek regular bail.

(3.) In view of the order passed, the petitioner surrendered before the trial Court and was granted bail.