SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C., has been filed praying for quashing of FIR No.56 dtd. 23/7/2013 registered under Ss. 326, 323, 148, 149 IPC, P.S. Qila Lal Singh, Police District Batala, District Gurdaspur, alongwith all consequential proceedings arising therefrom on the basis of compromise arrived at between the petitioner and respondent No.2.

(2.) Brief facts of the case of prosecution are that on the statement of respondent No.2, FIR No.56 dtd. 23/7/2013 was registered against the petitioner and other co-accused, namely, Balwinder Singh, Sawinder Singh and Balkar Singh. Allegations are that on 3/7/2013, at about 9.30 a.m., the accused persons namely Sawinder Singh son of Sulakhan Singh, Satnam Singh son of Natha Singh (petitioner) armed with Dang, Balkar Singh son of Dalip Singh armed with Dang, Partap Singh son of Budh Singh armed with Dang came and caused injuries to the complainant and petitioner is alleged to have given dang blow on the buttock of the complainant.

(3.) This Court on 7/2/2019 has passed the following order-