SUKHPARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Sec. 482 Cr.P.C. has been filed praying for quashing of FIR No.48 dtd. 10/7/2017(Annexure P-1), under Ss. 326, 325, 341, 323,506 and 34 of the Indian Penal Code, registered at Police Station Sehna Barnala along with all consequential proceedings arising therefrom on the basis of compromise dtd. 14/5/2018 (Annexure P-2) entered into between the parties i.e. petitioners as well as respondents No. 2 to 4.

(2.) As per the allegations in the FIR, it has been alleged that on 9/7/2017 at about 9:00 a.m. when respondent No.4-went to turn on the water Motor, petitioner No.2 was having wooden stick in her hand and she started beating respondent No.4. After hearing hue and cry of respondent No.4, complainant-respondent No.2 alongwith respondent No.3 went to save her. In the meanwhile, petitioner No.1 came with iron spade and gave blow on the back side of right shoulder of the complainant-respondent No.2 and on the right hand thumb of respondent No.3. Further alleged that petitioner No. 2 gave danda blow on the right hand, right knee and elbow of the complainant.

(3.) Heard learned counsel for the parties and perused the paper book.