Kanwaljit Singh Ahluwalia, J. - (1.) PRESENT petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of FIR No. 142 dated 11.4.2011, registered at Police Station Sadar Karnal, District Karnal, under Sections 323, 324, 506, 34 IPC.
(2.) COUNSEL for the State on instructions from HC Himmat Singh, P.S. Sadar Karnal, has stated that offence under Section 326 IPC was added later, on 26.4.2011. In the present case, quashing has been sought on the basis of a compromise, Annexure P -2, dated 8.5.2011. In his statement, the complainant - Respondent No. 2 stated that they are three brothers and engaged in agriculture. Their land adjoins the land of accused Shish Pal son of Dharam Singh and they exchanged that chunk of land with said Shish Pal. A dispute regarding the exchange of land arose and panchayat was convened on 10.4.2011 wherein an altercation took place in which the three brothers of the complainant were on one side and Shish Pal and his two brothers on the other side. On the same day at about 11/11.15 a.m., after attending the panchayat when the complainant along with his brothers came to the street, accused left the panchayat after giving abuses. After some time, Bijender armed with gandasi and Shish Pal and Rinku having daratis in their hands came and caused injuries to Kuldip Singh.
(3.) KULDIP Singh - complainant is present in Court. He has been identified by his Counsel, Shri Chander Shekhar Sharma. HC Himmat Singh, who has come to assist the State Counsel, has also identified Kuldip Singh.;