Kanwaljit Singh Ahluwalia, J. - (1.) THE present petition has been filed under Section 482 Code of Criminal Procedure seeking quashing of FIR No. 279 dated 30.12.2005, registered at Police Station Kot Bhai, District Sri Muktsar Sahib, under Sections 326, 324, 148 and 149 IPC on the basis of compromise (Annexure P2).
(2.) IN the present case, FIR was lodged at the instance of Iqbal Singh -Respondent No.2, wherein he stated that he was a resident of Kot Bhai and was doing an agricultural work. On 19.12.2005 at about 6.30 P.M. when he was present at Bus Stand Kothe Dashmesh Nagar along with his father Gandha Singh and one Jagjit Singh son of Jaspal Singh, resident of Fullowal, a TATA Sumo came there. Mander Singh son of Jarnail Singh armed with iron chain, Balkour Singh son of Jarnail Singh armed with takua and Jarnail Singh alias Kala armed with .12 bore gun alighted from the said Sumo. They were also accompanied by three more persons whose names were not known to the complainant, out of which, two were armed with dang and one with .12 bore gun. Mander Singh gave a chain blow on the back side of shoulder of the complainant, whereas Balkour Singh gave a takua blow on his head with an intention to kill him. The above said FIR was investigated and a report under Section 173 Code of Criminal Procedure was submitted. It is stated that in all, six persons were named as accused in the FIR. One of the accused Jarnail Singh had died during pendency of the case. Remaining five accused have filed the present petition. Iqbal Singh, complainant/Respondent No. 2, is present in Court today. He has been identified by his counsel Mr. Aman Dhir, Advocate. Mr. Dhir has also placed on record an affidavit of Respondent No. 2 -Iqbal Singh wherein the factum of compromise has been admitted. Learned Counsel for the State has submitted that the complainant does not intend to pursue the present FIR and the same be quashed as the parties, on the intervention of the respectables, have decided to bury the old hatchet and promote everlasting peace, amity and harmony.
(3.) GURIQBAL Singh, Head Constable, Police Station Kot Bhai, who is present in Court to assist learned Counsel for the State, has also identified Respondent No. 2/complainant Iqbal Singh. Iqbal Singh has also stated that a Panchayati Compromise has been arrived at and it would be in the interest of all if the FIR is quashed so that the parties may resume their cordial relations.;