Punjab-Haryana High Court
Bachittar Singh And Another vs State Of Punjab And Another on 18 March, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM M-9151 of 2013 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM M-9151 of 2013 (O&M)
Date of Decision: March 18, 2014
Bachittar Singh and another
.....Petitioners
Vs.
State of Punjab and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI.
-.-
Present:- Mr. J.B.S. Gill, Advocate
for the petitioners.
Mr.R.P.S. Sidhu, AAG, Punjab.
-.-
M.M.S. BEDI, J. (ORAL)
Petitioners seek quashing of FIR No. 111 dated July 8, 2009 under Sections 148, 307, 326, 324, 325, 341, 149 IPC at Police Station Garhshankar, District Hoshiarpur, registered at the instance of respondent No.2 alleging that the petitioners had assaulted the complainant.
Parties have entered into compromise. They were directed to appear before the trial Court to get their statements recorded. Gupta Sanjay 2014.03.20 11:50 I attest to the accuracy and integrity of this document High Court Chandigarh
CRM M-9151 of 2013 [2] A report has been received to the effect that the matter has been compromised.
In view of the Full Bench judgment of this Court in Kulwinder Singh Vs. State of Punjab and others, 2007 (3) RCR (Crl.) 1052, the petition is allowed. FIR No. 111 dated July 8, 2009 under Sections 148, 307, 326, 324, 325, 341, 149 IPC at Police Station Garhshankar, District Hoshiarpur and all the criminal proceedings emanating therefrom are hereby quashed, subject to petitioners depositing a total sum of Rs.10000/- with Punjab State Legal Services Authority, Chandigarh, within a period of one month.
March 18, 2014 (M.M.S.BEDI)
sanjay JUDGE
Gupta Sanjay
2014.03.20 11:50
I attest to the accuracy and
integrity of this document
High Court Chandigarh