Punjab-Haryana High Court
Date Of Decision : 10.1.2013 vs State Of Punjab And Another on 10 January, 2013
Author: K.C. Puri
Bench: K.C. Puri
Crl.M.No. M- 34569 of 2012 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
1) Crl.M.No. M- 34569 of 2012 (O&M)
Date of decision : 10.1.2013
...
Amrit Pal Singh and others
................Petitioners
vs.
State of Punjab and another
.................Respondents
2) Crl.M.No. M- 34570 of 2012 (O&M)
...
Satnam Singh and others
................Petitioners
vs.
State of Punjab and another
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. J.B.S. Gill, Advocate
for the petitioners (in Crl.M.No.M-34569 of 2012)
Sh. Ruminderjit Singh, Advocate
for the petitioners (in Crl.M.No.M-34570 of 2012).
Sh. S.S. Chandumajra, Senior Deputy Advocate General,
Punjab.
...
K.C. Puri, J.
Vide this order, I intend to dispose of Crl.M.No. M-34569 of 2012 titled as Amrit Pal Singh and others vs. State of Punjab and another and Crl.M.No. M-34570 of 2012 titled as Satnam Singh and Crl.M.No. M- 34569 of 2012 -2- others vs. State of Punjab and another as both the petitions arise out of same FIR.
These petitions have been filed under Section 482 Cr.P.C. for quashing of FIR No. 107 dated 27.11.2011, under Sections 148, 324, 341, 149 IPC, registered at Police Station Mehtiana, District Hoshiarpur and its cross version vide DDR No.12 dated 1.12.2011 under Sections 452, 324, 34 IPC, recorded in the above said FIR on the basis of compromise.
The report of the trial Court was called for. The report has been received in which it is mentioned that parties have arrived at a compromise.
This is a personal dispute, which has been amicably settled. So, in view of compromise and in view of authority reported as Kulwinder Singh and others vs. State of Punjab and others 2007 (3) RCR (Criminal) 1052, the abovesaid FIR and its cross version stands quashed. Further proceedings, in pursuant to that FIR and cross version, also stand quashed.
( K.C. Puri ) 10.1.2013 Judge chugh