ARVIND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have filed this petition under Sec. 482 Code of Criminal Procedure (for short, 'Cr.P.C.') seeking quashing of FIR No.165 dtd. 24/7/2014 (Annexure P-1), registered for offences punishable under Ss. 148, 149, 323, 324, 325 and 307 of Indian Penal Code (for short 'IPC') at Police Station Naraingarh, alongwith all consequential proceedings arising therefrom, on the basis of the compromise (Annexure P-6).

(2.) As per case of the prosecution, on 23/7/2014, respondent no. 2-Parveen Kumar (complainant) alongwith Mohit, his cousin, was going to Court at Naraingarh on motorcycle. They had a cross-case with Arvind and Harvinder son of Sant Ram. At about 09.30 a.m., when they reached in front of Civil Hospital, Naraingarh, Arvind @ Monu and Sonu sons of Sant Ram, Dharmender @ Gangi son of Gurpal, Vikas @ Bunty son of Surender Kumar and Amandeep son of Sukhdev Singh, all residents of village Banoundi came on two motorcycles. Arvind @ Monu gave gandasi blow on the head of complainant and Sonu gave rod blow as a result of which he andMohit fell on the road. All the five assailants alighted from their motorcycles and started giving injuries. Complainant and his cousin Mohit ran towards Sehzadpur to save themselves. While Arvind @ Monu and Sonu gave blow to complainant with gandasi and rod, Vikas, Amna and Dharmender gave lathi blows to him. The blood started oozing out of his head and he fell unconscious on the ground. The assailants ran away from the spot after considering the complainant as dead. The complainant was taken to Civil Hospital, Naraingarh, where he was medically examined by Dr. Rajiv Kumar, Medical Officer, who found following injuries on his person:-

(3.) Thereafter, complainant was brought to Government Medical College and Hospital, Sector 32, Chandigarh for treatment.