SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed the present petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing the FIR No. 0379 dated 26.12.2018 registered under Sections 452, 506, 323, 148 read with Section 149 of the Indian Penal Code, 1860 at Police Station Division No.7 Ludhiana and all consequential proceedings arising therefrom on the basis of compromise dated 08.02.2019 arrived at between the parties.

(2.) The above said FIR was registered on statement of respondent No.2-Sudheer who alleged that on 25.12.2018 at about 1:30 PM he went to his brother's house because his sister Reeta had come from U.P. He and his sister were inside the house and his elder brother Sunil, Babu Ram and Tinku were sitting in the street outside. Suddently Sonu, Monu and Manoj all sons of Sunder and their father Sunder and 5-6 unknown persons who were armed with datt and sticks started beating his brother Sunil outside his house and after beating his brother all of them came inside the house of his brother. Sonu inflicted blow with datt on his head and Monu inflicted blow with stick on right side of his chest on which he fell there. Sonu and Sunder also caused injuries on arms and legs of his sister Reeta. They also gave beatings to his nephew Sawan, damaged chairs and other household articles and also insulted the ladies.

(3.) The petitioners have filed the present petition for quashing of the FIR on the grounds that now with the intervention of respectables, the matter has been amicably compromised between the parties and they have resolved their disputes.