JUDGEMENT
Kanwaljit Singh Ahluwalia, J. -
(1.) Misc. No. 29778 of 2011.
(2.) CRIMINAL Misc. Application is allowed.
Reply, filed by Respondent No. 2, by way of her affidavit is taken on record.
Criminal Misc. No. M -13985 of 2011
The present petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of FIR No. 142 dated 26.4.2011, registered at Police Station Tripri Town, District Patiala, under Sections 323, 452, 447, 427, 511, 506 and 34 IPC on the basis of compromise (Annexure P3).
(3.) THE parties are closely related. Joga Singh had three sons, namely Sukhbir Singh, Jasbir Singh and Paramjit Singh. Balwinder Kaur, complainant, is married with Sukhbir Singh. At her instance, the impugned FIR was lodged. It was stated by her that younger brothers of her husband namely Jasbir Singh and Paramjit Singh were annoyed as her father -in -law had transferred the property in the name of her son Amandeep Singh. Therefore, on the date of occurrence, Jasbir Singh and Paramjit Singh armed with sticks along with Sonia alias Rajwinder Kaur came to her house. Jasbir Singh gave a danda blow which hit on her left arm above the elbow. Paramjit Singh also gave danda blow which hit on her left arm. Jasbir Singh gave another danda blow which hit on the wrist of her left arm. She raised a noise of "Maarta Maarta", which attracted the witnesses.;
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