PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Paramjit Singh @ Kala has filed this petition under Section 482 Cr.P.C for quashing of FIR No.141 dated 14.07.2016 (Annexure P-1) registered under Section 307 of Indian Penal Code, 1860 and Section 27 of Arms Act, 1959 at Police Station Shimlapuri, Ludhiana, Punjab on the basis of compromise dated 01.08.2017 (Annexure P-2).

(2.) The FIR was registered on the statement of Naresh Kumar, wherein it was alleged that on 14.07.2016, complainant being agent in U.P Money Finances Ltd. Feroze Gandhi Market, along with his friend, had gone to collect money from the house of Gagandeep at Jujhar Nagar Street No.2. When they reached in the street, there was crowd outside the house of the Gurmeet Kaur (wife of petitioner). In the meantime, someone threw brick outside the house. Thereafter, Paramjit Singh @ Kala (petitioner) came out of the house and fired a gunshot from his double barrell gun (dunali) which hit the complainant on his right arm, chest and left arm. On these broad allegations, FIR was registered.

(3.) Learned counsel for the petitioner refers to Annexure P-2 to contend that the compromise has been arrived at between the parties with the intervention of the respactables and the dispute has been amicably settled. Earlier also, the parties were engaged in litigation and it has now been decided to end all the cases going on against them.